Section 6(2) in The Indian Reserve Forces Act, 1888
(2)Where a person belonging to the Indian Reserve Forces is required by or in pursuance of any rule or order under this Act to attend to any place, a certificate purporting to be signed by an officer appointed by such rule or order in this behalf, and stating that the person so required to attend failed to do so in accordance with such requirement, shall, without proof of the signature or appointment of such officer, be evidence of the matters stated therein.
