(1)Where in any trial of an offence punishable under sub-section (1) of section 49-A, it is proved that -(i)slips containing of digits showing the market price of cotton, bullion or other commodity; or(ii)accounts which appear to relate to cash received or disbursed for the purpose of wagering or betting on the market price of cotton, bullion or other commodity; or(iii)newspapers containing publication of such price are found in any house, room, tent, enclosure, vehicle, vessel or place, it shall be presumed, until the contrary is proved that such house, room, tent, enclosure, vehicle, vessel or place is used for the purpose of gaming within the meaning of sub-section (1) of section 49-A.
