Section 2(10) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(10)"Occupier" includes -(a)any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent for the land or building or any part thereof in respect of which such rent is paid or is payable;(b)an owner in occupation of or otherwise using land or building or part thereof;(c)a rent-free tenant of any land or building or part thereof;(d)a licensee in occupation of any land or building or part thereof;(e)a member of a co-operative housing society or an apartment owner; and(f)any person who, or an association, corporation (whether incorporated or not) or an organisation which is liable to pay to the owner damages for the use and occupation of any land or building or part thereof;
