Section 5(1) in Flight and Maritime Connectivity Rules, 2018
(1)A licensee shall be eligible to apply for authorisation to provide IFMC service if it -(a)holds a license for access service or an ISP category A license; and(b)holds an NLD license or a commercial VSAT CUG service license, and has satellite gateway earth station within the service area of the license as specified in clause (a), in case connectivity through satellite is used.
