Section 10 in Flight and Maritime Connectivity Rules, 2018
10. Regulatory provisions.
(1)The regulatory permissions under these rules shall be same for both, Indian registered airlines or ships and foreign registered airlines or ships offering IFMC services.(2)These rules shall also be applicable for business jets, executive aircraft and yachts.(3)The modification of aircraft registered in India, to provide IFMC facility, shall be approved by the Directorate General of Civil Aviation as per the Aircraft Rules, 1937.(4)There shall be separate infrastructure for IFMC and navigation system in aircraft and ships to avoid interference.(5)IFMC shall be in exclusive control of the pilot or captain of the aircraft or ship to enable him to turn off the connectivity during any adverse condition.
