Section 85 in Punjab Cinemas (Regulation) Rules, 1952
85.
(i)During an exhibition the enclosure shall be in charge of a qualified operator of not less than 18 years of age who holds a certificate granted by the Electric Inspector to the effect that he is competent to handle and operate a cinematograph.(ii)An operator shall not be granted a certificate unless he -(a)possesses a working knowledge of cinematograph machines and a particular technical knowledge of the type of machine which he is at the time employed in operating;(b)is thoroughly conversant with the rules relating to cinematograph exhibition and precautions against fire;(c)is acquainted with the most speedy and effective methods of dealing with fire;(d)possesses a fair knowledge of the elements of electric power, direct and alternating current, voltage, amperage, etc.; and(e)is proficient in the handling, winding, repairing and efficient cleaning of films.(iii)[ The District Magistrate may, for the reasons to be recorded in writing, withdraw the certificate granted by the Electric Inspector] [Haryana Government notification published in Haryana Government Gazetted Legislative Supplement Part III, dated 24.3.1972.].(iv)In regard to the grant and withdrawal of [certificate, the Electric Inspector shall act under the general supervision of the licensing authority.(v)The fee for a grant of a certificate shall be Rs. 5 but a duplicate copy may be granted on payment of Rs. 2.
