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[Cites 0, Cited by 0] [Section 57A(5)] [Section 57A] [Entire Act]

State of Kerala - Subsection

Section 57A(5)(a) in Abkari Act, 1 of 1077

(a)where a person is prosecuted for an offence under sub-section (1) or sub-section (2), the burden of proving that he has not mixed or permitted to be mixed or, as the case may be, omitted to take reasonable precautions to prevent the mixing of, any substance referred to in that sub-section with any liquor or intoxicating drug shall be on him;