Section 15(3)(g) in The Foreign Trade (Regulation) Rules, 1993

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Union of India - Subsection

Section 15(3)(g) in The Foreign Trade (Regulation) Rules, 1993

(g)where any document or book of accounts or goods or materials[including 'computer resource' as defined under the IT Act containing information in the form of 'electronic record'] is/are produced or furnished by any person or have been seized from the custody or control of any person under the Act or have been received from any place outside India in the course of the investigation for any contravention referred to in section 11 by any person 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 or any other person who is jointly proceeded against, the Adjudicating Authority shall, notwithstanding anything to the contrary contained in any other law for the time being in force, presume, unless the contrary is proved -

(i)that such books of account, other documents, goods and materials [including 'computer resource' as defined under the IT Act containing information in the form of 'electronic record'] belong to or belongs to such person(s);

(ii)that the contents of such books of account and other documents[including 'electronic record' as defined under the IT Act] are true;

(iii)that the signature and every other part of such document which purports to be in the handwriting of any particular person of which the Adjudicating Authority may reasonably assume to have been signed by or to be in the handwriting of any particular person, is under the 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; and

(iv)admit the document in evidence notwithstanding that it is not duly stamped, if such document is otherwise admissible in evidence.

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Union of India - Subsection

Section 15(3)(g) in The Foreign Trade (Regulation) Rules, 1993