Section 10 in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
10. Nature, trail and punishment of offences.
(1)A non-mulki prostitute or a non-mulki dancing girl who carries on her occupation within the limits of the City of Hyderabad or any district of [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.] without obtaining a residence licence, shall be punishable with fine which may extend to two hundred rupees and in case she continues the same even after conviction, the authority competent to grant licence may take action against her under sub-section (2) of section 8.(2)An offence under this section shall be tried and punished by a Magistrate of the Second Class and be cognizable and bailable.
