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State of Maharashtra - Section

Section 72 in Maharashtra Cinemas (Regulation) Rules, 1966

72. Operators.

- The electrical plant and projecting apparatus shall be in the hands of qualified persons who shall be nominated in writing for this purpose by licence of the cinema, and such nomination shall be subject to the approval of the Electrical Inspector :Provided that, persons holding a diploma in cine-projection course, awarded by the State Council of Technical Education of Maharashtra State shall be deemed as qualified persons for the purpose of this rule. The electrical installation shall be in charge of a properly qualified person (Class II Wireman) and his name and qualification shall be notified to the Electrical Inspector for approval.