- (i) At least two operators and one additional operator for every additional machine holding valid permits shall be engaged in manipulating each projector and no other person shall be allowed within ten feet of the machine during the exhibition except the licensee himself or any technician authorised in writing by the licensee. It shall be the sole duty of one of the operators to take charge of the films after they have passed through the machine. The other operators shall be in charge of the machine and the projection room or operating box.(ii)An operator's permit shall be granted by the Licensing Authority in the form set out in Appendix II, and a fee of Rs. 20 shall be chargeable for each such permit. No fee shall, however, be charged in respect of permits issued to operators in Government employment.(iii)A permit shall not be granted to operator unless he -(a)possesses a working knowledge of cinematograph machine and in particulars a working knowledge of the type of machine which he is to operate;(b)is thoroughly conversant with the rules and conditions imposed regarding precautions against fire;(c)is conversant with the speedy and effective method of dealing with an outbreak of fire(d)is proficient in the handling, winding, repairing and cleaning of films.
