(2)In prosecution for an offence under Sub-section (1), it shall be presumed until the contrary is proved, that the person accused of the said offence, has drunk liquor or consumed any other intoxicant for the purpose of being intoxicated and not for a medicinal purpose.Explanation. - A person shall be presumed to be drunk if he emits smell of liquor by mouth or nose or shows any other physiological signs and symptoms.
