Section 16 in The Bombay Essential Commodities and Cattle (Control) Act, 1958
16. Burden of proof in certain cases.
- Where a person is prosecuted for contravening any order made or deemed to be made under section 4 which prohibits him from doing any act or being in possession of a thing without lawful authority or without a permit, licence or other document, the burden of proving that he has such authority, permit, licence or other document, shall be on him.
