Section 62 in The Assam Cinemas (Regulation) Rules, 1960
62. Operators.
- Not less than there, where double machine is installed and not less than two, in case of single 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 passed over through the lantern. Each operator shall possess a certificate granted by an officer of the Department of Electricity not below the rank of an Inspector. Such certificate shall be issued on 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 be granted a certificate unless-(i)he possess a minimum general education up to Cl. 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 methods of dealing with fire;(iv)he possesses a fair knowledge of the elements of electric power, direct and alternating current, voltage, amperage, etc., and in the case of muffasil operators, a working knowledge of petrol and oil engines if such engines are ever used for exhibitions;(v)he is proficient in the handling, winding, repairing and efficient cleaning of film; and(vi)the certificate shall bear, affixed upon it, a certified photograph of the holder.
