Section 16 in The Immigration and Foreigners Act, 2025
16. Burden of proof.
If in any case, not falling under section 15, any question arises with reference to this Act or any rule or order made or direction given thereunder, whether any person is or is not a foreigner of a particular class or description, the onus of proving that such person is not a foreigner or is not a foreigner of such particular class or description, as the case may be, shall, notwithstanding anything contained in the Bharatiya Sakshya Adhiniyam, 2023, lie upon such person.
