Section 4 in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
4. Non-production of the material before Court.
- In any trial for an offence under Section 3 of this Act-(a)the burden of proof that the accused was in lawful possession of the electric supply-line material shall be on him ;(b)it shall not be necessary to produce the seized materials in the Court for the purpose of identification. The production of the seizure list duly countersigned by the Authorised Officer of the area or the Investigating Officer, as the case may be, shall be conclusive proof of such identification.
