Section 118 in Jammu and Kashmir Municipal Corporation Act, 2000
118. Presumption in case of contravention.
- Where any advertisement has been exhibited, fixed or retained upon or over any land, building, wall, boarding, post or structure or upon in any vehicle or displayed to public view from a public street or public place in contravention of the provision of this Act or any bye-laws made thereunder, it shall be presumed, unless and until contrary is proved, that the contravention had been committed by the person or the persons on whose behalf the advertisement purports to be or the agents of such person or persons.
