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Union of India - Section
Section 11 in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955
11. Presumption from possession of spirituous preparations.
In trials under this Act, it may be presumed unless and until the contrary is proved, that the accused has committed an offence 53 under this Act or the rules made thereunder in respect of any spirituous preparations for the possession of which he fails to account satisfactorily.| Additional Information6 |
| The Central Government has directed that the power to make rules under section 3 of the Act shall be exercisable also by the State Governments of Bombay, Madras and Uttar Pradesh subject to the condition that the rules shall have no effect in so far as they are repugnant to any order or rule made under this Act by the Central Government : See S.R.O. 2469 dated 29-7-1957, Gazette of India, 1957, Extra, Pt. II, section 3, p. 2235. For similar notification in respect of Madhya Pradesh, see S.R.O. 194 dated 12-1-1960 , Gazette of India, 1960, Pt. II, section 3(ii), page 342. |