Section 2(q) in The Orissa Water Supply and Sewerage Board Act, 1991
(q)"occupier" in relation to any premises means the following, namely:(i)any person for the time being paying or liable to pay rent or any portion thereof to the owner in respect of those premises; or(ii)an owner who is in occupation of those premises; or(iii)a tenant of those premises who is exempt from payment of rent; or(iv)a licensee who is in occupation of those premises; or(v)any person, who is liable to pay damages to the owner in respect of use and occupation of those premises;
