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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1) in Bihar Excise Act, 1915

(1)In prosecution under any relevant provision of this Act, it shall be presumed, until the contrary is proved, that the accused person has committed the offence punishable under that section in respect of any intoxicant, premises, still, utensil, implement or apparatus, for the possession of which he is unable to account satisfactorily.