Section 13(2) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(2)A landlord who seeks to evict his tenant shall apply to the Controller, for a direction in that behalf. If the Controller, after giving the tenant a reasonable opportunity of showing cause against the application, is satisfied, -(i)that the tenant has not paid or tendered the rent due from him in respect of the building or rented land within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement by the last day of the month next following that for which the rent is payable :Provided that if the tenant, within a period of fifteen days of the first hearing of the application for ejectment after due service, pays or tenders the arrears of rent and interest, to be calculated by the Controller, at eight per centum per annum on such arrears together with such costs of the application, if any, as may be allowed by the Controller, the tenant shall be deemed to have duly paid or tendered the rent within the time aforesaid:Provided further that the landlord shall not be entitled to claim arrears of rent for a period exceeding three years immediately preceding the date of application under the provisions of this Act;(ii)that the tenant has after the commencement of the 1949 Act without the written consent of the landlord, -(a)transferred his right under the lease or sublet the entire building or rented land or any portion thereof; or(b)used the building or rented land for a purpose other than that for which it was leased;(iii)that the tenant has committed or caused to be committed such acts as are likely to impair materially the value or utility of the building or rented land;(iv)that the tenant has been guilty of such act and conduct as are a nuisance to the occupants of the same building or buildings in the neighbourhood;(v)that where the building is situated in a place other than a hill station, the tenant has ceased to occupy the building for a continuous period of four months without reasonable cause;the Controller may make an order directing the tenant to put the land-lord in possession of the building or rented land and if the Controller is not so satisfied he shall make an order rejecting the application :Provided that the Controller may give the tenant a reasonable time for putting the landlord in possession of the building or rented land and may extend such time so as not to exceed three months in the aggregate.
