Section 62 in The Meghalaya Cinemas (Regulation) Rules
62. Operator.
- No less than three, where double machine is installed and not less than two, in case of signed projector operators shall be engaged in manipulating the projectors and one apprentice may be engaged for each machine. It shall be the duty of one of the operators to take charge of the films after they have pass over through the lantern. Each operator shall possess a certificates granted by an officer of the Department of Electricity not below the rank of an Inspector. Such certificate shall issued no payment of a fee of Rs. 20 and shall be valid for one year unless sooner revoked;Provided that an application for the renewal of an operator's certificate shall be made at least one month before the date of the expiry of the old one, failing which a penalty of Rs. 5 for each month of default shall be leviable in addition to the annual renewal fee of Rs. 10.An operator shall not be granted a certificate unless-(I)he possesses a minimum general education upto class VIII standard and has completed two years apprentice training in operation of Projector machine.(II)he is thoroughly conversant with the municipal bye-laws and other rules relating to cinematograph exhibitions and precautions against fire;(III)he is acquainted with the most speedy and effective method of dealing with fire;(IV)he possess a fair knowledge of the elements of electric power, direct and alternating current, voltage, emperage, etc., and in the case of muffasi operators, a working knowledge of petrol and bill engines if such engines are over used for exhibitions;(V)he is proficient in the handling, winding, repairing and efficient cleaning of films and(VI)the certificate shall bear, affixed upon it, a certified photograph of the holder.
