Section 58(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)An owner from whom tax is levied under the proviso to sub-section (1) may in the absence of contract to the contrary, recover it from the occupier.] [Inserted by U.P. Act No. 5 of 1984 (w.e.f 1.2.1984).]
