Section 3(c) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(c)where any person authorised to occupy any religious premises has, whether before or after the commencement of this Act, -(i)sub-let, in contravention of the terms of allotment, lease or grant, without the permission of the Religious Institution, the whole or any part of such religious premises; or(ii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such religious premises.
