Section 7(2) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(2)Where the misconduct of a licensee is likely to disturb public peace and if there are sufficient reasons to suspect that a non-mulki dancing girl is indulging more in prostitution than in her main occupation, the authority competent to grant licence, may, cancel the licence before the expiry of its term.
