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[Section 14]
[Entire Act]
Union of India - Subsection
Section 14(3) in Flight and Maritime Connectivity Rules, 2018
| 1. | Name of Applicant: | ______________________________________ |
| ______________________________________ | ||
| 2. | Complete postal address with Telephone Nos. / FAXNo. / E-Mail: | |
| (i) Corporate Office: | ______________________________________ | |
| ______________________________________ | ||
| ______________________________________ | ||
| (ii) Registered Office: | ______________________________________ | |
| ______________________________________ | ||
| ______________________________________ | ||
| 3. | Address for correspondence with | ______________________________________ |
| Telephone Nos. / FAX No. / E-mail: | ______________________________________ | |
| ______________________________________ | ||
| 4. | Name of Authorised contact person, | ______________________________________ |
| his designation, address and | ______________________________________ | |
| Telephone Nos. / FAX No. / E-mail: | ______________________________________ | |
| 5. Details of payment of non-refundable application processing feeof Rs.50,000/- (fifty thousand rupees only), being submitted alongwith the application. (DD / PO to be enclosed in a separateenvelope): _______________________________________ | ||
| (Application processing fee to be submitted in the form of demanddraft / pay order from a schedule Bank payable at New Delhi,issued in the name of Pay and Account Officer (Head Quarter) DoTor through Bharatkosh by e-payment) | ||
| 6. | (i) Which service is proposed to be provided? | Data/Voice/Both. |
| (ii) Details of the License(s) (CMTS / UASL / ISP-A) orauthorisation(s) (AS / ISP-A) under Unified License, held by theapplicant or its partnering Licensee(s): |
| Sl. No. | Name of Licensee | Name of License /Service authorisation | Service area | No. and date of license/authorisation |
| (iii) Details of the License(s) (NLD / V-SAT)or authorisation(s) (NLD / V-SAT) under Unified License, held bythe applicant or its partnering Licensee(s): | ||||
| Sl. No. | Name of Licensee | Name of License / Service authorisation | No. and date of license / authorisation | Satellite system used |
| (iv) Certified copy of commercial agreement(s)with the Indian Telecom licensee(s) mentioned in (ii) and (iii)above, to be enclosed in case if the applicant enters into anysuch agreement. _______________ (To be certified by the Directorduly authorised by the company) | ||||
| (v) Location of Satellite Gateway EarthStation: _________________________________ |
| 7. | Certified copy of Certificate of Registrationalong with Memorandum and Articles of Association to be enclosed.(From Registrar of Companies, India, in case of companyincorporated under the Companies Act, 2013 or under any previouscompany law or from corresponding authority of the country wherethe company is registered, in case of foreign airline / shippingcompany). ___________________________ |
| (To be certified by the Company Secretary / Statutory Auditor andcountersigned by the Director duly authorised by the company) | |
| 8. | (i) Details of Promoters / Partners / Shareholders in the Company: |
| Sl. No. | Name of Promoter/Partner/Shareholder | Indian/Foreign | Equity %age | Networth |
| ________ | _______________________ | ___________ | ___________ | ___________ |
| ________ | _______________________ | ___________ | ___________ | ___________ |
| ________ | _______________________ | ___________ | ___________ | ___________ |
| ________ | _______________________ | ___________ | ___________ | ___________ |
| (ii) | Equity details: | |
| Indian | _______________________ | |
| Foreign | _______________________ | |
| Total | _______________________ |