Section 5(6) in Flight and Maritime Connectivity Rules, 2018
(6)For providing voice and data service, the companies referred to in sub-rule (2), shall enter into a commercial agreement with at least one licensee of -(a)access service; and(b)commercial VSAT CUG service or NLD service, having satellite gateway earth station within the service area of partnering licensee of access service, in case connectivity through satellite is used.
