Section 9(3) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(3)When a licensee under sub-section (1) does not furnish the requisite information in accordance with subsection (2) or resides outside [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.] continuously for six months, her permanent residence licence shall expire and such woman shall revert to her original status.
