Section 7 in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
7. Term of temporary residence licence and its cancellation.
(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.(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.
