4A. [ Presumption of offence. [Inserted by section 3 of the Tamil Nadu Gaming (Amendment) Act, 1975 (Tamil Nadu Act 18 of 1975).]
(1)Where in any trial of an offence punishable under sub-section (1) of section 4, it is proved that-(i)slips containing certain digits showing the market price of cotton, bullion or other commodity; or(ii)accounts which appear to relate to cash received or disbursed for the purpose of wagering or betting on the market price of cotton, bullion or other commodity; or(iii)news-papers containing publication of such price,are found in any house, room, tent, enclosure, vehicle, vessel or place, it shall be presumed unless the contrary is proved that such house, room, tent, enclosure, vehicle, vessel or place is used for the purpose of gaming within the meaning of sub-section (1) of section 4.(2)Where in any trial of an offence punishable under sub-section (2) or subsection (3) of section 4, it is proved that the accused person is found in possession of any of the materials specified in sub-section (1), it shall be presumed unless the contrary is proved that the accused has committed the offence of gaming within the meaning of sub-section (2) or sub-section (3), as the case may be, of section 4.]
