Section 14A in Rice-Milling Industry (Regulation) Act, 1958
14A. [ Burden of proof in certain cases. [Insertion by Act 29 of 1968, section 8 (w.e.f. 1-5-1970 ).]
- Where paddy, husk, rice or broken rice is recovered from the premises of a mill, it shall be presumed, unless the contrary is proved by the owner, that rice- milling operations are carried on in that mill.
