(37)"occupier", in relation to a premises means a person a who has the control and is responsible for managing the affairs of the premises, and includes, in relation to any explosives, the person in possession of the explosives:Provided that in relation to a-(a)proprietary firm, the proprietor; or(b)partnership firm, the partner nominated in writing by all other partners; or(c)company, the director nominated in writing by the board of directors; or(d)society or association, the office-bearer nominated in writing by the governing body;shall be deemed to be the occupier;
