(1)The tenancy of an occupancy tenant in his holding shall be liable to terminate by an order of the Sub-Divisional Officer made on any of the following grounds, namely,-(a)he has failed to pay on or before the due date in any agricultural year the rent of such land for that year; or(b)he has done any act which is destructive or permanently injurious to the land; or(c)he has used such land for a purpose other than agriculture; or(d)he has transferred his interest in the land in contravention of Section 195.(2)No order for the termination of his rights in the land on the ground specified in clause (a) of sub-section (1) shall be passed unless the Sub-Divisional Officer has by notice called upon the occupancy tenant to tender the rent due together with cost of proceedings within such period as may be specified by the Sub-Divisional Officer in the notice and the tenant has failed to deposit the required amount within the said period.(3)No proceedings on the ground specified in clause (b) of sub-section (1) shall lie unless the bhumiswami of such land has served on the occupancy tenant a notice in writing specifying the act of destruction or injury complained of and the tenant has failed within a period of six months from the date of service of notice or within such further period as the Sub-Divisional Officer may grant to restore the land to the condition in which it was before such destruction or injury.
