Section 13(5) in Flight and Maritime Connectivity Rules, 2018
(5)Any service permitted under these rules, shall be commenced by the IFMC service provider only after giving an intimation to do so to the DoT:Provided that the monitoring facilities as specified in sub-rule (2), (3) and (4) shall have to be demonstrated by the IFMC service provider to the DoT, within ninety days from the date of intimation.
