Section 4(a) in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
(a)that the person authorised to occupy any Government premises has, whether before or after the commencement of this Act,-(i)sub-let, without the permission of the State Government or of the competent authority, the whole or any part of such premises, or(ii)committed or is committing such acts of waste as are likely to affect materially the value or utility of the premises, or(iii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or
