Section 17 in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
17. Special Rules of evidence
(1)Notwithstanding anything to the contrary contained in the Code, or the Indian Evidence Act, 1872 (1 of 1872), for the purposes of trial and punishment for offences under this Act or connected offences, the Court may take into consideration as having probative value, the fact that the accused was,--(a)on any previous occasion bound under section 107 or section 110 of the Code;(b)detained under any law relating to preventive detention; or(c)on any previous occasion was prosecuted in the Special Court under this Act.(2)Where it is proved that any person involved in an organised crime or any person on his behalf is or has at any time been in possession of movable or immovable property which he cannot satisfactorily account for, the Special Court shall, unless contrary is proved, presume that such property or pecuniary resources have been acquired or derived by his illegal activities.(3)Where it is proved that the accused has kidnapped or abducted any person, the Special Court shall presume that it was for ransom.
