Section 395(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)In any legal proceedings, in respect of powers exercised under this section in which it is alleged that any animal, poultry, fish or articles of food were not kept, exposed, hawked about, manufactured, prepared, stored, packed or cleansed for sale, or where not intended for human food, the burden of proof shall lie on the party so alleging.
