19. Presumption and evidence in respect of records of betting.
- Any cloth, writing, materials, books, khatas, registers, ledgers, accounts and account books which may indicate to have any relation to betting, if found on or about the person who has been apprehend or taken into custody under any provision of this Act or found and seized in and from the possession of any person shall be evidence at the trial of such person for an offence under this Act and shall be presumed to be records of betting unless the contrary is proved by the accused person.
