Section 11(2) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(2)The Government may, without prejudice to the generality of sub-section (1), make rules in regard to the following matters:-(a)a register for regulating the mode of living and movements of a licensee, its form and entries;(b)the charges on removal under sub-section (2) of section (8) and defrayal thereof;(c)forms of licences.
