Section 11 in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
11. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(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.(3)The court shall, in accordance with [section 4 of the Indian Evidence Act, 1872 (Central Act 1 of 1872)] [Substituted for the reference 'section 3 of the Hyderabad Evidence Act' by the Andhra Pradesh Adaptation of Laws Order, 1957.] make presumptions as to the accuracy of the entries of the register mentioned in clause (a) of sub-section (2).
