Section 6 in Flight and Maritime Connectivity Rules, 2018
6. Application for obtaining authorisation to provide IFMC service.
(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.(2)The applicant under sub-rule (1) shall pay non-refundable application processing fee as per the details given in the said application form at Annexure.(3)The DoT, if the application is found in order in all respects, shall grant the authorisation to the applicant under sub-rule (1), to provide IFMC service.
