Section 14 in The West Bengal Cinemas (Regulation) Act, 1954
14. [ Transitional provisions. - [Section 14 inserted by West Bengal Act 17 of 1957.]
Notwithstanding anything contained in any other law or in this Act or in the rules made under this Act or in the licence,-](a)a licence which was granted, or purports to have been granted, under the Cinematograph Act, 1918, or(b)a licence which was granted under that Act and purports to have been renewed under this Act but in the form provided under that Act, or(c)a licence which purports to have been granted under this Act, but in the form provided under that Act, shall be deemed, for all purposes, to have been granted under this Act and the conditions and restrictions prescribed by the rules under this Act shall, until a new licence is granted under this Act and the rules made thereunder, be deemed to have been incorporated in such licence :Provided that the licensing authority may grant time, or extend the time so granted, for compliance with any such condition or restriction.
