8. Presumption as to use of any house, room, etc., as a betting house and of a person found therein.
- When any instruments of betting or any records of betting are found in any house, enclosure, room, office, space, vehicle, vessel, tent or place entered or searched under the provision of the last preceding section or on or about the persons of any of those who are found therein, it shall be presumed, until the contrary is made to appear, that such house, enclosure, office, room, space, vehicle, vessel, tent or place is used as betting house and that the persons found therein were present for the purpose of betting although no betting was actually seen by the Magistrate or by the Police Officer or any of its Assistants.
