Section 10C(7) in The Export (Quality Control And Inspection) Act, 1963
(7)Where any document--(a)is produced or furnished by any person or has been seized from the custody or control of any person under this Act or any other law for the time being in force; or(b)has been received from any place outside India (duly authenticated by such authority or person and in such manner as may be prescribed) in the course of the investigation of any offence alleged to have been committed by any person against this Act, and such document is tendered in evidence against the person by whom it is produced or from whom it was seized or against such person and any other person who is jointly tried, or proceeded against, with him, the court, or, as the case may be, the adjudicating authority shall, notwithstanding anything to the contrary contained in any other law for the time being in force,--(i)presume, unless the contrary is proved, that the signature and every other part of such document which purports to be in the handwriting of any particular person or which the court or the adjudicating authority may reasonably assume to have been signed by, or to be in the handwriting of, any particular person, is under that person's handwriting, and, in the case of a document executed or attested, it was executed or attested by the person by whom it purports to have been so executed or attested;(ii)admit the document in evidence notwithstanding that it is not duly stamped, if such document is otherwise admissible in evidence.]
