116B. [ No analysis required for known brand of liquor. [Section 116-B was inserted by Gujarat 9 of 1978, Section 13.]
- Where in any trial for any offence of unlawful possession of liquor under this Act, it is proved that the accused person was in the possession of any sealed bottle bearing the original label indicating the name of any known brand of spirits, such as whisky, brandy, rum, gin, club cup, liqueurs, milk punch, or of wines such as champagne, moselle, burgundy, chianti, white wines, clarets, hocks, riesling, meceira, ginger-wine, port type., port vermouth, sherry wincarnis, vibrona, manola, buckfast, tonic-wine or of fermented liquors such as ale, beer, milk-stout (porter), cider, and the name of its manufacturer it shall be presumed that the accused person was in possession of liquor.]
