Section 15 in The West Bengal Cinemas (Regulation) Act, 1954
15. [ Transitional provisions for licenses under Bihar Act. - [Bengal 15 inserted by West Bengal Act 19 of 1958.]
Notwithstanding anything contained in any other law or in this Act or in the rules made under this Act or in the license, a license granted or renewed under the Bihar Cinemas (Regulation) Act, 1954 shall be deemed for all purposes to have been granted or renewed under this Act and the conditions and restrictions prescribed by the rules under this Act shall, until a new license is granted under this Act, be deemed to have been incorporated in such license:]Provided that the licensing authority may grant time, or extend the time so granted, for compliance with any such condition or restriction.
