The Telangana Non-mulki Prostitutes and Dancing Girls Act, 1350 Fasli.

THE TELANGANA NON-MULKI PROSTITUTES AND DANCING 
GIRLS ACT, 1350 F. 
(ACT NO. XXI OF 1350 F.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, commencement and extent. 
2. Definitions. 
3. Non-mulki prostitute or dancing girl not to reside 
without obtaining residence licence. 
4. Application for obtaining residence licence. 
5. Residence licence. 
6. Refusal to grant licence. 
7. Term of temporary residence licence and its 
cancellation. 
8. Effect of cancellation of licence. 
9. Permanent residence licence. 
10. Nature, trail and punishment of offences. 
11. Power to make rules. 
 
THE TELANGANA NON-MULKI PROSTITUTES AND 
DANCING GIRLS ACT, 1350 F.1 
 
ACT No.XXI OF 1350 F. 
 
1. This Act may be called 2[the Telangana Non-mulki 
Prostitutes and Dancing Girls Act, 1350 F.] and it shall come 
into force in 3[the State of Telangana] from the date of its 
publication in the 4[Official Gazette]. 
 
2. In this Act, unless there is anything repugnant in the 
subject or context,– 
 
 (a) “non-mulki prostitute ” shall mean a prostitute 
whose continuous residence in 5[the area to which this Act 
extends] has been for less than fifteen years; 
 
 (b) “non-mulki dancing girl ” shall mean a woman 
whose continuous residence in 5[the area to which this Act 
extends] has been for less than fifteen years and whose 
main occupation is dancing and singing whether she lives in 
prostitution or not; 
 
                                                           
1. The Andhra Pradesh (Telangana Area) Non-mulki Prostitutes and 
Dancing Girls Act, 1350 F.  received the assent of the H.E.H. the Nizam 
on the 9th Aban, 1350 Fasli. The said Act in force in the combined State, 
as on 02.06.2014, has been adapted to the State of Telangana, under 
section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central 
Act 6 of 2014) vide. t he Telangana Adaptation of Laws (No.2) Order, 
2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
2. The or iginal short title was substituted by A.P. Act IX of 1961 and 
subsequently vide. G.O.Ms.No.46, Law (F) Department, dated 
01.06.2016. 
3. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
4. Substituted for the word “Jarida” by the Andhra Pradesh Adaptation  
of Laws Order, 1957. 
5. 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. 
Definitions. 
Short title, 
commencement 
and extent. 
2  [Act No.XXI of 1350 F.] 
 (c) “temporary residence licence ” shall mean a licence 
granted under this Act to a non-mulki prostitute or non-mulki 
dancing girl; 
 
 (d) “permanent residence licence” shall mean a licence 
granted under this Act to a non-mulki prostitute or a dancing 
girl; 
 
 (e) “licensee” shall mean a non -mulki prostitute or a 
non-mulki dancing girl to whom a residence licence has 
been granted under this Act. 
 
3. No non -mulki prostitute or dancing girl shall carry on 
her occupation, within the limits of the City of Hyderabad or 
of any district in 6[the area to which this Act extends] without 
obtaining a residence licence. 
 
 
4. Any non -mulki prostitute or a non -mulki dancing girl 
desiring to carry on or continue her occupation within the 
city of Hyderabad or any district in 6[the area to which this 
Act extends] shall, in case she arrives after the 
commencement of this Act, apply in writing within four days 
from the date of her arrival, and in case she had been 
residing there, within one month from the date of 
commencement of this Act, in the city of Hyderabad to the 
Commissioner of City Police, and in a district to  the 
Superintendent of Police, for grant of a residence licence. 
 
5. (1) On an application being made under section 4, the 
Commissioner of City Police or the Superintendent of Police 
may, in his discretion and according to the circumstances, 
issue the residence licence applied for or refuse to grant it 
without assigning any reasons. 
                                                           
6. 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. 
Non-mulki 
prostitute or 
dancing girl not to 
reside without 
obtaining 
residence licence. 
Application for 
obtaining 
residence licence. 
Residence 
licence. 
[Act No.XXI of 1350 F.]  3 
 (2) The residence licence may, while specifying the 
house or locality, also required the licensee to reside in a 
particular house or locality. 
 
6. If a licence is refused, the applicant shall, within seven 
days from the date of refusal, remove herself from the local 
limits within which she has not been permitted to reside. In 
case of default the authority competent to grant licence shall 
take action against the applicant under sub -section (2) of 
section 8. 
 
7. (1) The term of licence granted under section 5 to a 
newly arrived non -mulki prostitute shall be one month and 
of a licence granted to a newly arrived dancing girl shall not 
exceed six months. But the licence may, from time to time, 
be renewed if the conduct of the licensee is not otherwise 
objectionable. 
 
 (2) Where the misconduct of a li censee is likely  to 
disturb publ ic peace and if there are sufficient reasons to 
suspect that a non -mulki dancing girl is indulging more in 
prostitution than in her main occupation, the authority 
competent to grant licence, may, cancel the licence before 
the expiry of its term. 
 
8. (1) When a licence is cancelled or it expires under sub -
section (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 jurisdicti on 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 w oman is so removed, a 
report in respect of her removal shall be forwarded to the 
Term of 
temporary 
residence licence 
and its 
cancellation. 
Refusal to grant 
licence. 
Effect of 
cancellation of 
licence. 
4  [Act No.XXI of 1350 F.] 
officer-in-charge of a police-station to whose jurisdiction she 
has been removed. 
 
9. (1) Where a licensee, having obtained a temporary 
residence licence had resided continuously for one year, or, 
a non-mulki prostitute or a non -mulki dancing girl, who had 
resided in the City of Hyderabad or any district of 7[the area 
to which this Act extend] for one year before the 
commencement of this Act and her conduct had not been 
otherwise objectionable, desires to reside permanently or 
continue her occupation, the Commissioner of City Police in 
the City of Hyderabad  and in any district of 7[the a rea to 
which this Act extends] the Superinten dent of Police, may, 
on her appl ication in writing, grant her a permanent 
residence licence. 
 
 (2) When a licensee under sub -section (1) leaves 7[the 
area to which this Act extends] for a period of more than 
fifteen days, she shall, before her departure and 
immediately after her return, inform the authority competent 
to grant licence, of the dates of her departure and return. 
 
 (3) When a licensee under sub -section (1) does not 
furnish the requisite information i n accordance with sub -
section (2) or resides outside 7[the area to which this Act 
extends] continuously for six months, her permanent 
residence licence shall expire and such woman shall revert 
to her original status. 
 
 
 
 
 
 
                                                           
7. Substituted for the words “Mumalik-e-Mahroosa Sarkar-i-Aali” (H.E.H 
the Nizam ’s Dominions) b y the Andhra Pradesh Adaptation of Laws 
Order, 1957. 
Permanent 
residence licence. 
[Act No.XXI of 1350 F.]  5 
10. (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 8[the area to which this Act 
extends] 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 sha ll be tried and 
punished by a Magistrate of the Second Class and be 
cognizable and bailable. 
 
11. (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 9[section 4 of 
the Indian Evidence Act, 1872] make presumptions as to the 
accuracy of the entries of the register mentioned in clause 
(a) of sub-section (2). 
 
* * * 
                                                           
8. 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. 
9. Substituted for the reference “section 3 of the Hyderabad Evidence 
Act” by the Andhra Pradesh Adaptation of Laws Order, 1957. 
Nature, trail and 
punishment of 
offences. 
Power to make 
rules. 
Central Act 1 of 1872. 

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