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State of Bihar - Section

Section 22 in Bihar Cinemas (Regulation) Rules, 1974

22. Operators.

- Not less than two, nor more than three operators shall be engaged in manipulating each lantern, and no other persons shall be permitted to approach within 10 feet of the lantern during the exhibition. The whole duty of one of the operators shall consist in taking charge of the films after they have passed through the lantern. The person in charge of the machine shall be a qualified operator approved of by the licensing authority, who should satisfy himself that the operator can handle machine properly by obliging him to go through one or more complete films. The licensing authority should also satisfy, himself, by an oral examination; that the operator is conversant with the rules relating to cinematograph exhibitions and is acquainted with the most speedy and effective methods of dealing with fire.Note. - The licensing authority may, at his discretion depute another magistrate to test the qualification of an operator.