Section 5(1) in The Assam Urban Areas Rent Control Act, 1972
(1)No order or decree for the recovery of possession of any house shall be made or executed by any Court so long as the tenant pays rent to the full extent allowable under this Act and performs the conditions of the tenancy :Provided that nothing in this sub-section shall apply in a suit or proceedings for eviction of the tenant from the house-(a)where the tenant has done anything contrary to the provisions of clause (m), clause (o) or clause (p) of Section 108 of the Transfer of Property Act, 1882 (Central Act 4 of 1882) or to the spirit of the aforesaid clause in areas where the said Act does not apply; or(b)where the tenant has been guilty of conduct which is a nuisance or an annoyance to the occupiers of the adjoining or neighbouring houses; or(c)where the house is bonafide required by the landlord either for purposes of repairs or rebuilding, or for his own occupation or for the occupation of any person for whose benefit the house is held, or where the landlord can show any other cause which may be deemed satisfactory by the Court; or(d)where the tenant sublets the house or any part thereof or otherwise transfers his interest in the house or any part thereof without permission in writing from the landlord; or(e)where the tenant has not paid the rent lawfully due from him in respect of the house within a fortnight of its falling due; or(f)where the tenant has built, acquired or been allotted a suitable residence.
