Section 3(c) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
(c)where any person authorised to occupy any public 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 State Government or of any other authority competent to permit such sub-letting the whole or any part of such public premises, or(ii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such public premises.
