Section 135 in Jharkhand Goods and Services Tax Act, 2017
135. Presumption of culpable mental state.
- In any prosecution for an offence under this Act which requires a culpable mental state on the part of the accused, the court shall presume the existence of such mental state but it shall be a defence for the accused to prove the fact that he had no such mental state with respect to the act charged as an offence in that prosecution.Explanation. - For the purposes of this section, -(i)the expression "culpable mental state" includes intention, motive, knowledge of a fact, and belief in, or reason to believe, a fact;(ii)a fact is said to be proved only when the court believes it to exist beyond reasonable doubt and not merely when its existence is established by a preponderance of probability.
