Section 2(34) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(34)“Occupier” includes 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 land or building in respect of which such rent is paid or payable, an owner in occupation or otherwise using the building or land, a rent-free tenant, licensee occupying any land or building, any person who is liable to pay the owner damages for the use or occupation of any land or building;
