42. Presumption as to commission of offence in certain cases.
- In prosecutions under Section 34, Sections 37 and 37-A it shall be presumed until the contrary is proved, that the accused person has committed the offence punishable under that section in respect of,-(a)any intoxicant; or(b)any still, utensil, implement or apparatus whatsoever in the manufacture of any intoxicant other than toddy; or(c)any materials which have undergone any process towards the manufacture of an intoxicant or from which an intoxicant has been manufactured; for the possession of which he is unable to account satisfactorily.
