Section 28(3) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(3)Every tenant shall, -(a)use the tenement for the purpose for which it was allotted;(b)enter into a tenancy agreement in the form as determined by the Authority, from time to time;(c)retain from having more than one cooking arrangement in the tenement;(d)not sub-let the whole or any part of [such tenement without the previous permission of the Authority;] [These words were substituted for the words 'such tenement' by G. N. of 27.11.1984.](e)refrain from doing any act which would cause or likely to cause any damage to the tenement or an act which is destructive or injurious to the building or the tenement.
