Section 16(2) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(2)Where, in any prosecution for an offence against this Act or the Rules, it is established that any wood declared unlawful was seized in the premises of a saw mill of a person, or at any site where sawing was being done, it shall, until the contrary is proved, be presumed that such person has contravened the provisions of the Act or the Rules, and the burden of so proving the contrary shall lie on the accused.
