Section 14 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
14. Burden of proof.
- In a trial for an offence punishable under section 13, the burden of proving that the slaughtered cow belonged to the class specified in clause (a), (b) or (c) of sub-section (1) of section 4, shall be on the accused.
