Section 6(1) in Flight and Maritime Connectivity Rules, 2018
(1)Any eligible licensee or company referred to in sub-rules (1) and (2) of rule 5, shall make an application in the form as per Annexure appended to these rules, to Under Secretary (AS-I), Department of Telecommunications, Sanchar Bhawan, 20 Ashoka Road, New Delhi - 110 001, for obtaining the authorisation to provide IFMC service.
