Section 16(1) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(1)Where wood whether sawn or unsawn is recovered from a saw mill or saw pit for which no valid licence exists in accordance with the provisions of this Act or the Rules, it shall until the contrary is proved, be presumed that the saw mill or saw pit was in operation, and the burden of so proving the contrary shall lie on the accused.
