Section 4 in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976
4. Presumption.
- Where any advertisement relating to an intoxicating liquor has been, published in contravention of section 3, it shall be presumed, unless the contrary is proved, that the person on whose behalf it purports to have been published is the person who has published it or caused it to be published.
