Section 13 in Flight and Maritime Connectivity Rules, 2018
13. Monitoring or interception.
(1)The designated authority, shall have the right to monitor or intercept the telegraph message passing through the IFMC network.(2)The hardware and software required for lawful interception and monitoring of telegraph message shall be arranged by the IFMC service provider either itself or through its partnering licensee at the premises of designated authorities of the Central Government or a State Government.(3)For establishing connectivity to a centralised monitoring system, the IFMC service provider at its own cost shall arrange either itself or through its partnering licensee, appropriately dimensioned hardware and bandwidth or dark fibre upto a designated point as required by the DoT.(4)The IFMC service provider shall make arrangement for monitoring of telegraph message in enclair form either itself or through its partnering licensee.(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.
