Section 13A in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
13A. [ Presumption in case of possession, etc. of prohibited arms and prohibited ammunition in contravention of Arms Act, 1959. [Inserted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.]
- If any person manufactures, mends, buys, sells or possesses prohibited arms or prohibited ammunition in contravention of the provisions of the Arms Act, 1959 (No. 54 of 1959) it shall be presumed that he manufactures, mends, buys, sells or possesses the same for the commission of a specified offence.Explanation. - In this section the expression "prohibited arms" and "prohibited ammunition" shall have the meanings respectively assigned to them in the Arms Act, 1959 (54 of 1959).]
