84. [ Presumption in case of sandal wood. [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.]
- Wherein any proceedings taken under this Act or in consequence of anything done under this Act or under any law for the time being in force, a question arises as to whether any Sandalwood is the property of the State Government, it shall until the contrary is proved be presumed to be the property of the State Government and in case of any prosecution, the burden of proving the contrary shall lie on the accused.]
