(1)When in any prosecutions under this Act or in any proceedings taken under Section 69, sub-section (3) the question arises whether an offence punishable under this Act has been committed in respect of-(a)any intoxicant or hemp plant (Cannabis Sativa L);(b)any still, utensil, implement or apparatus whatsoever for the manufacture of any intoxicant, other than tari; or(c)any materials such as are ordinarily used in the manufacture of any intoxicant, if the person found in possession thereof fails to account satisfactorily for such possession ;it may be presumed until the contrary is proved, that his possession was in contravention of the provisions of this Act.
