18. Rights of owner to terminate hire-purchase agreement for default in payment of hire or unauthorised act or breach of express conditions .(1) Where a hirer makes more than one default in the payment of hire as provided in the hire-purchase agreement then, subject to the provisions of section 21 and after giving the hirer notice in writing of not less than
(i)one week, in a case where the hire is payable at weekly or lesser intervals; and(ii)two weeks, in any other case,the owner shall be entitled to terminate the agreement by giving the hirer notice of termination in writing:Provided that if the hirer pays or tenders to the owner the hire in arrears together with such interest thereon as may be payable under the terms of the agreement before the expiry of the said period of one week or, as the case may be, two weeks, the owner shall not be entitled to terminate the agreement.(2)Where a hirer(a)does any act with regard to the goods to which the agreement relates which is inconsistent with any of the terms of the agreement; or(b)breaks an express condition which provides that, on the breach thereof, the owner may terminate the agreement,the owner shall, subject to the provisions of section 22, be entitled to terminate the agreement by giving the hirer notice of termination in writing.
