Section 56(1) in The Himachal Pradesh Excise Act, 2011
(1)Whenever any person is found in possession of -(a)any still, utensil, implement or apparatus whatsoever or any part or parts thereof, as are ordinarily used for the manufacture of any liquor, or(b)any materials which has undergone any process towards the manufacture of liquor or from which liquor has been manufactured,it shall be presumed, until the contrary is proved, that his possession was in contravention of the provisions of this Act.
