(1)Where any person, by reason of his receiving rent on immovable property as a receiver, agent or trustee, would be bound to discharge any obligation imposed under this Act or any rules, regulations or orders made thereunder for the discharge of which money is required, he shall not be bound to discharge the obligation, unless he has or but for his own improper act or default might have had, funds in his hands belonging to the owner sufficient for the purpose.(2)The burden of proving any fact entitling a receiver, agent or trustee to relief under sub-section (1), shall lie upon him.(3)Where any receiver, agent or trustee has claimed and established his right to relief under this section, the Chief Officer of the Municipality may, by notice in writing, require him to apply for the discharge of his obligations as aforesaid, the first money which may come in his hand on behalf, or for the use of the owner, and on failure to comply with the notice, he shall be deemed to be personally liable to discharge the obligation.Payment of Compensation
