Section 52 in The West Bengal Private Forests Act, 1948.
52. Onus of proof.
- Notwithstanding anything contained in any other Act, when in any area in respect of which the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, has made rules under clause (b) of sub-section (2) of section 41 of the Indian Forest Act, 1927, any person is found to be moving forest-produce without a pass from an officer duly authorised to issue the same, the burden of proof that such person has not committed an offence under this Act in respect of such forest-produce shall lie on him.
