Section 75 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
75. When in any proceedings taken under the provisions of this Act or in consequence of anything done under this Act or under any other law for the time being in force, a question arises as to whether any forest produce is the property of the Government, such produce shall be presumed to be the property of the Government until the contrary is proved and in case of any prosecution the burden of proving the contrary shall lie on the accused.
