Section 18 in The Hindu Adoptions And Maintenance Act, 1956
18. Maintenance of wife. —
(1)Subject to the provisions of this section, a Hindu wife, whether married before or after the commencement of this Act, shall be entitled to be maintained by her husband during her life time.(2)A Hindu wife shall be entitled to live separately from her husband without forfeiting her claim to maintenance—(a)if he is guilty of desertion, that is to say, of abandoning her without reasonable cause and without her consent or against her wish, or wilfully neglecting her;(b)if he has treated her with such cruelty as to cause a reasonable apprehension in her mind that it will be harmful or injurious to live with her husband;(d)if he has any other wife living;(e)if he keeps a concubine in the same house in which his wife is living or habitually resides with a concubine elsewhere;(f)if he has ceased to be a Hindu by conversion to another religion;(g)if there is any other cause justifying living separately.(3)A Hindu wife shall not be entitled to separate residence and maintenance from her husband if she is unchaste or ceases to be a Hindu by conversion to another religion.
