Section 7(1) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(1)The term of licence granted under section 5 to a newly arrived non-mulki prostitute shall be one month and of a licence granted to a newly arrived dancing girl shall not exceed six months. But the licence may, from time to time, be renewed if the conduct of the licensee is not otherwise objectionable.
