Section 310(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)In any legal proceedings in respect of powers exercised under thissection in which it is alleged that any animals, poultry, fish or articles of foodwere not kept, exposed, hawked about, manufactured, prepared, stored, packedor cleansed for sale, or were not intended for human food, the burden of proof
