83. Liability of occupier to pay for any default by the owner.
-The officer issuing any notice or order to any person in respect of property of which such person is the owner, may require the occupier of the property to pay to him, instead of the owner, any rent payable to the Board:Provided that if the occupier refuses to disclose the correct amount of the rent payable by him or the name and address of the person to whom it is payable, the authority or officer may recover from the occupier the whole amount recoverable under this section as an arrear of charge under this Act.
