Section 19(2) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(2)Any bale marked in accordance with the provisions of section 8 shall, within the meaning of Indian Evidence Act, 1872 (Act 1 of 1872), be presumed for all purposes as between the parties to a contract for the purchase of baled cotton, to have been so marked before leaving the factory in which it was pressed.
