Section 4(2) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(2)Where in any trial of an offence punishable under Section 4-F or 4-H of this Act, it is proved that any gratification (other than legal remuneration) or any valuable thing has been given or offered to be given or attempted to be given by an accused person, it shall be presumed, unless the contrary is proved, that he gave or offered to give or attempted to give that gratification or that valuable thing, as the case may be, as a motive or reward such as is mentioned in Section 4-A of this Act, Section 4-F or 4-H of this Act, or, as the case may be, without consideration or for a consideration which he knows to be inadequate.
