(y)"occupier" in relation to any premises includes(i)any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the premises in respect of which such rent is paid or is payable;(ii)an owner in occupation of, or otherwise using, such land or building;(iii)a rent free tenant of such land or building; (iv) a licensee in occupation; and(v)any person who is liable to pay to the owner damages for the use and occupation of such land or building;
