Section 4(2) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(2)Where in any trial of an offence punishable under section [section 161 of the Ranbir Penal Code] [Substituted '165-A of the Ranbir Penal Code. 1989 (XII of 1989) or under clause (ii) of subsection (3) of section 5 of this Act' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.] it is proved that any gratification (other than legal remuneration) or any valuable thing has been given or offered to be given or attempted to be given by an accused person, it shall be presumed unless the contrary is proved that he gave or offered to give or attempted to give that gratification or that valuable thing, as the case may be. as a motive or reward such as is mentioned in section 161 of the Ranbir Penal Code, or, as the case may be. without consideration or for a consideration which he knows to be inadequate.
