15. Presumption on prosecution under Sections 9 and 10.
- It may be presumed until the contrary is proved, that a person accused of any offence under clause (e) of Section 9, or clause (c) of sub-section (1) Section 10 has committed such offence in respect of any stills, utensils, implement or apparatus whatsoever for the manufacture of liquor or any intoxicating drug or any such materials as are ordinarily used for the manufacture of liquor or any intoxicating drug for the possession of which he is unable to account satisfactorily.
