Section 12(2) in U.P. Cinemas (Regulation) Act, 1955
(2)Any [rule or order], made under the Cinematograph Act, 1918 and in force immediately before the commencement of this Act, shall continue in force and be deemed to be a [rule or order] made under this Act; and all appointments made, licences granted conditions or restrictions imposed and directions issued under any such [rule or order] and in force immediately before such commencement, shall likewise continue in force and be deemed to be made, granted, imposed or issued in pursuance of this Act.
