Section 2(16) in The U.P. Water Supply and Sewerage Act, 1975
(16)"occupier" in relation to any premises includes the following -(a)any person for the time being paying or liable to pay rent or any portion thereof to the owner in respect of those premises;(b)an owner who is in occupation of those premises;(c)a tenant of those premises who is exempt from payment of rent;(d)a licensee who is in occupation of those premises; and(e)any person, who is liable to pay damages to the owner in respect of use and occupation of those premises;
