Section 5(5) in Flight and Maritime Connectivity Rules, 2018
(5)For providing data service, the companies referred to in sub-rule (2), shall enter into a commercial agreement with at least one licensee of -(a)access service or ISP category A; and(b)commercial VSAT CUG service or NLD service, having satellite gateway earth station within the service area of partnering licensee as referred to in clause (a), in case connectivity through satellite is used.
