(17)[ "occupier" includes -(a)any person who for the time being is paying or is liable to pay to the owner the rent for any portion of the building or land in respect of which such rent is paid or is payable;(b)an owner in occupation of his own building or land;(c)a rent-free occupant;(d)a licence in occupation of any land or building; and(e)any person who is liable to pay the owner damages for the use and occupation of any land or building.]
