20. Finding of tickets, tokens etc., in suspected houses to be evidence that they are instruments or records of betting and that such houses are betting houses.
- Any ticket, token, receipt, coupon, counterfoil, and any cloth, board, table, paper and slips of paper, books, registers, boards, signboards or any visible representations, ledgers, accounts, account books and money which may indicate to have any relation with betting and which have been found and seized under Section 7 of this Act shall be evidence in a trial for an offence under Section 15 and shall be presumed to be instruments of betting or records of betting, as the case may be, and the house, room, office, space, vehicle, vessel, tent, enclosure or place shall be presumed to be a betting house unless the contrary is proved by the accused person.
