(4)If any person, who transfers his title to any land or building, fails to give any notice under this section to the Chief Officer, he shall, in addition to any penalty to which the may be subject under this Act or the rules made thereunder, continue to be liable for payment of the tax on such land or building until he gives such notice, but nothing in this section shall be deemed to affect the liability of the transferee for payment of tax on such land or building.
