556. Right of owner to apply to court of District Judge in case of obstruction by occupier.
(1)The owner of any land or building may, if he is prevented by the occupier thereof from complying with any provisions of this Act or any rules or regulations made thereunder or with any notice, order or requisition issued under such provision apply to the court of the District Judge and where such application is made within any time that may be fixed for the compliance with such provisions or notice, order or requisition the owner shall not be liable for his failure to comply with the provision or notice, order or requisition within the time so fixed.(2)The court on receipt of such application may make a written order requiring the occupier of the land or building to afford all reasonable facilities to the owner for complying with the said provision or notice, order or requisition and may also, if it thinks fit, direct that the costs of such application and order, be paid by the occupier.(3)The occupier shall, within eight days from the date of the order referred to in sub-section (2), afford all such reasonable facilities to the owner for the purpose aforesaid as may be specified in the order and in the event of his continued refusal to do so, the owner shall be discharged during the continuance of such refusal, from any liability, which may have been otherwise incurred by reason of his failure to comply with the said provisions or notice, order or requisition.
