Section 12 in Flight and Maritime Connectivity Rules, 2018
12. Satellite system.
(1)The IFMC service provider shall be permitted to use either Indian satellite system or foreign satellite system capacity duly authorised through the Department of Space.(2)Spectrum neutral approach shall be adopted in satellite system being used for providing IFMC services.(3)The IFMC service provider or its partnering licensee shall acquire the right to use radio spectrum with frequency assignment made by WPC Wing of DoT.(4)The IFMC service provider or its partnering licensees shall obtain SACFA clearance and Wireless Operating License, for satellite gateway earth stations, wherever required.(5)The DoT shall have right to inspect as well as monitor on board radio stations or satellite gateway earth stations to ensure compliance of technical parameters.(6)A telecom licensee shall be permitted to use satellite bandwidth already assigned to it, for the provision of IFMC services.
