Section 2(14) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(14)'Occupier' includes-(a)tenants;(b)an owner in occupation of, or otherwise using his land;(c)a rent-free tenant of any land;(d)a licensee in occupation of any land;(e)lessee or sub-lessee or any other person in occupation of land; and(f)any person, who is liable to pay to the owner rent, damage or any kind of payment for the use and occupation of any land.
