Section 6(5) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(5)Where in proceedings for an offence under this section, the person respect of whom the offence was committed was a young person, and he appears to the court to have been at the date of the commission of the offence a young person, he shall, for the purposes of this Act, be presumed at that date to have been a young person unless the contrary is proved.
