Section 20 in Mizoram Liquor (Prohibition) Act, 2019
20. Presumption to the commission of an offence.
(1)In trial under any of the provisions of this Act, it shall be presumed without further evidence, until the contrary is proved, that the accused person has committed an offence punishable under this Act in respect of liquor, or any other material, or any chemical or non-chemical, whatsoever for the manufacture of liquor for the possession of which he is unable to account satisfactorily.(2)Where an offence is said to have been committed at a place or inside any premises where any liquor or intoxicant is found, consumed, sold, manufactured, stored or distributed, it shall be presumed that the owner or occupier of such premises knowingly permits the commission of such offence to which he failed to account satisfactorily.
