Section 14(c) in The West Bengal Cinemas (Regulation) Act, 1954
(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 :
