157. Presumption in prosecutions for contravention of directions issued under section 55, 56, [57, or 63AA] [These figures, words and letters were substituted for the words and figures 'or 57' by Bombay 1 of 1956, section 18.].
- Notwithstanding anything contained in any law for the time being in force in a prosecution for an offence for the contravention of a direction issued under section 55, 56, [57, or 63AA] [These figures, words and letters were substituted for the words and figures 'or 57' by Bombay 1 of 1956, section 18.] on the production of an authentic copy of the order, it shall, until the contrary is proved and the burden of proving which shall lie on the accused, be presumed-(a)that the order was made by the authority competent under this Act to make it;(b)that the authority making the order was satisfied that the grounds on or the purpose for which it was made existed, and that it was necessary to make the same; and(c)that the order was otherwise valid and in conformity with the provisions of this Act.
