Section 15 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
15. Burden of proof.
(1)Where wood whether sawn or unsawn is recovered from a saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] for which no valid licence exists in accordance with the provisions of this Act or the rules made thereunder, it shall be presumed until the contrary is proved, the burden of proving which shall lie on the accused that saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] was in operation.(2)Where, in any prosecution for an offence against this Act, or rules thereunder, 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 be presumed, until the contrary is proved, the burden of proving which shall lie on the accused, that such person has contravened the provisions of the Act or rules made thereunder.
