Section 66(6) in Karnataka Agricultural Produce Marketing Act 1966
(6)Where any books of account or other documents are seized from any place and there are entries therein making reference to quantity quotations rates receipt or payment of money or sale or purchase of goods such books of account or other documents shall be admitted in evidence without witness having to appear to prove the same and such entries shall be prima facie evidence of the matters transactions and accounts purported to be therein recorded.
