Section 8 in Flight and Maritime Connectivity Rules, 2018
8. Revocation of Authorisation.
- The DoT may, at any time, revoke the authorisation granted under sub-rule (3) of rule 6, if it is necessary or expedient to do so in public interest or in the interest of the security of the State or in case of violation of any provisions of these rules or in default of payment of any consideration payable thereunder:Provided that the DoT shall give a written notice of twenty-one days to the IFMC service provider before such revocation and any such revocation shall be effective from the sixty-first calendar day from the date of its issuance:Provided further that the DoT shall not be responsible for any loss which may arise out of such revocation.
