Section 8 in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
8. Effect of cancellation of licence.
(1)When a licence is cancelled or it expires under subsection (2) of section 7 or sub-section (3) of section 9, the authority competent to grant licence shall direct the licensee to go out of its jurisdiction within a specified period which shall not be less than seven days.(2)Where an order passed under sub-section (1) is not complied with within the specified period or when compliance therewith is refused, the authority competent to grant licence shall remove the defaulter in police custody from his jurisdiction. Where a woman is so removed, a report in respect of her removal shall be forwarded to the officer-in-charge of a police-station to whose jurisdiction she has been removed.
