Section 9(2) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(2)When a licensee under sub-section (1) leaves [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.] for a period of more than fifteen days, she shall, before her departure and immediately after her return, inform the authority competent to grant licence, of the dates of her departure and return.
