76. Presumption as to commission of offence in certain cases.
- When ever any person is found in possession of :-(a)any still utensil, implement or apparatus what so ever or any part or thereof such as are ordinarily used for the manufacture of any intoxicant other than tari.(b)any materials which have under gone any process towards the manufacture of an intoxicant or from which an intoxicant has been manufactured;it shall be presumed until the contrary is proved, that his possession was in contravention of the provisions of this Act.
