Section 2(v) in Kerala Town and Country Planning Act, 2016
(v)"occupier" 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 land or building;(ii)any owner in occupation of or otherwise using his land or building;(iii)a tenant of any land or building who does not pay any rent;(iv)a licensee in occupation of any land or building: and(v)any person who is liable to pay to the owner, charges for the use and occupation of any land or building:
