(3)The occupier shall, within eight days from the date of the order referred to in sub-section (2), afford all such reasonable facilities to the owner for the purpose aforesaid as may be specified in the order and in the event of his continued refusal to do so, the owner shall be discharged during the continuance of such refusal, from any liability, which may have been otherwise incurred by reason of his failure to comply with the said provisions or notice, order or requisition.
