Section 11 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
11.
[(1) The enclosure shall be in-charge of an operator holding a licence in Form "G" granted under, and in accordance with, the regulations in Appendix II by the Chief Electrical Inspector on the strength of a competency certificate in Form "H" issued under, and in accordance, with the regulations in Appendix III by the Board of Examiners constituted by the Government.] [Substituted by G O. Ms. No. 238, Home dated the 28th January 1964.][The Operator shall be present in the enclosure during the whole period of operation of the machine.] [Added by G.O. Ms. No. 601, Home dated 28th February 1959 and subsequently amended by G.O. Ms. No. 2269, Home dated the 3rd July 1980.] There shall be two licensed cinema operators in each of the permanent and semi-permanent theatres exhibiting a minimum of three shows per day and in the case of a permanent or semi-permanent theatre, which exhibits more than four shows per day the number of licensed operators shall be three.[It would be sufficient to have two operators in theaters running four shows per day.] [Letter No. 17815 - Cinemas (79-2 (Home), 27th February 1980 addressed to the C.E.I.G. Madras.](2)The operator shall satisfy himself before the commencement of each performance that all cables, leads, connections and resistances as also the fire extinguishing appliances in the enclosure are in good working order.(3)Such number of persons as may be necessary shall be specially appointed to be in-charge of the fire-extinguishing appliances in the auditorium during every performance. [Such persons need not be employed exclusively for looking after the fire appliances, but they must not be given any other work during an exhibition which would take them away from the building or otherwise prevent them from being immediately available in case of danger or alarm of fire. The person so appointed shall wear a badge on his arm depicting the word "FIRE" during the exhibition.] [Added by G. O. Ms. No. 3171, Home, dated the 15th December 1976.](4)The licensee shall report to the Chief Electrical Inspector the name and licence number of the operator together with his letter of consent and any change in personnel.
