Section 312(4) in Chennai City Municipal Corporation Act, 1919
(4)In any legal proceedings in respect of powers exercised under this section in which it is alleged that any animals, poultry, fish or articles of food were not kept, exposed, hawked about, manufactured, prepared, stored, ; packed, or cleansed for sale, or were not intended for human food, the burden of proof shall lie on the party so alleging.
