(o)the lessee may use the property and its products (if any) as a person of ordinary prudence would use them if they were his own ; but he must not use, or permit another to use, the property for a purpose other than that for which it was leased, or fell [or sell] [In case (o) words in brackets inserted by Act VI of Samvat 1996.] timber, pull down or damage buildings, [belonging to the lessor, or] [In case (o) words in brackets inserted by Act VI of Samvat 1996.] work mines or queries not open when the lease was granted, or commit any other act which is destructive or permanently injurious thereto ;
