Section 3 in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
3. Non-mulki prostitute or dancing girl not to reside without obtaining residence licence.
- No non-mulki prostitute or dancing girl shall carry on her occupation, within the limits of the City of Hyderabad or of any district in [the area to which this Act extends] [Substituted for the words 'Mumalik-e-Mahroosa Sarkar-i-Aali' (H.E.H the Nizam's Dominions) by the Andhra Pradesh Adaptation of Laws Order, 1957.] without obtaining a residence licence.
