48. [ Presumption as to commission of offence in certain cases. [Substituted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
(1)In prosecution under any relevant provision of this Act, it shall be presumed, until the contrary is proved, that the accused person has committed the offence punishable under that section in respect of any intoxicant, premises, still, utensil, implement or apparatus, for the possession of which he is unable to account satisfactorily.(2)Where any animal, vessel, cart or other vehicle and any premises is used in the commission of an offence under this Act, is liable to confiscation and/or liable to be sealed, the owner or occupier thereof shall be deemed to be guilty of such offence and such owner shall be liable to be proceeded against and punished accordingly, unless he satisfies the court that the offence was committed without his knowledge or that he had exercised due care in the prevention of the commission of such an offence.]
