Section 15(2) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(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.
