Section 8(2) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(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.
