308. Liability of occupier to pay in default of owner.
(1)If the person to whom the notice mentioned in Section 307 has been given, is the owner of the property in respect of which it is given, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may (whether any action or other proceeding has been brought or taken against such owner or not) require the person, if any, who occupies such property or a part thereof under such owner to pay to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] instead of to the owner, the rent payable by him in respect of such property, as it fails due, upto the amount recoverable from the owner under Section 307; and any such payment made by the occupier to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, in the absence of any contract between the owner and the occupier to the contrary, be deemed to have been made to the owner of the property.(2)For the purpose of deciding whether action should be taken under sub-section (1), the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may require an occupier of property to furnish information as to the sum payable by him as rent on account of such property and as to the name and address of the person to whom it is payable and if the occupier refuses to furnish such information he shall be liable for the whole of the expenses as if he were the owner.(3)All money recoverable by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under this section shall be recoverable in the manner provided by Chapter VI.
