Section 28 in The Industries (Development And Regulation) Act, 1951
28. Burden of proof in certain cases.-
Where any person is prosecuted for contravening any order made under section 18-G which prohibits him from doing an act or being in possession of a thing without lawful authority or without a permit, licence or other document, the burden of proving that he has such authority, permit, licence or other document shall be on him.
