Section 18(2) in The Hindu Adoptions And Maintenance Act, 1956
(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.
