50. Presumption as to offence under section 49 in certain cases.
- In prosecution under section 49, when the accused person is proved to have been in possession of any spirit which is, or contains, or has been derived from, denatured spirit, and in respect of which any such alteration or attempt as is referred to in section 49 has been made, it may, from the mere fact of such possession, be presumed, unless and until the contrary is proved, that such person-(i)has himself made such alteration or attempt, or(ii)knows or has reason to believe that such alteration or attempt has been made.
