Section 3(g) in Uttarakhand Anti Littering and Anti Spitting Act, 2016
(g)"owner" shall have the same meaning assigned to it in the U.P. Municipalities Act, 1916 [as adapted, amended and made applicable to UttarakhandJ and the U.P. Municipal Corporation Act,1959 [as adapted, amended and made applicable to Uttarakhand] and shall also include the occupier of any building or premises for the time being;
