Section 12 in The Protection Of Civil Rights Act, 1955
12. Presumption by Courts in certain cases
.Where any act constituting an offence under this Act is committed in relation to a member of a Scheduled Caste [- - -] [The words, brackets and figures [as defined in clause (24) of article 366 of the Constitution] omitted by Act 106 of 1976, Section 15 (w.e.f. 19.11.1976).], the Court shall presume, unless the contrary is provided, that such act was committed on the ground of untouchability.
