41B. [ Presumption that the liquor consumed is an illicit variety. [Inserted by Tamil Nadu Act No. 9 of 1979.]
- Where in any trial of an offence punishable under section 4 (1) (j), it is proved that a person has consumed liquor or any intoxicating drug, it shall be presumed, until the contrary is proved, that such liquor or intoxicating drug is an illicit variety.]
