Section 4 in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
4. Application for obtaining residence licence.
- Any non-mulki prostitute or a non-mulki dancing girl desiring to carry on or continue her occupation within the city of Hyderabad or 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.] shall, in case she arrives after the commencement of this Act, apply in writing within four days from the date of her arrival, and in case she had been residing there, within one month from the date of commencement of this Act, in the city of Hyderabad to the Commissioner of City Police, and in a district to the Superintendent of Police, for grant of a residence licence.
