157. Presumption in prosecutions for contravention of directions issued under sections 55, 56, [57, 57A or 63AA]. - Notwithstanding anything contained in any law for the time being in force, in a prosecution or an offence for the contravention of a direction issued under sections 55, 56, [57A or 63AA] on the production of an authentic copy of the order, it shall, until the contrary is proved and the burden of proving which shall lie on the accused, be presumed-
(a)that the order was made by the authority competent under this Act to make it;(b)that the authority making the order was satisfied that the grounds on or the purpose for which it was made existed, and that it was necessary to make the same; and(c)that the order was otherwise valid and in conformity with the provisions of this Act.[157A. Officers holding charge of, or succeeding to vacancies competent to exercise power. - Whenever in consequence of the office of a Commissioner, Magistrate or Police Officer becoming vacant, any officer holds charge of the post of such Commissioner, Magistrate or Police Officer or succeeds, either temporarily or permanently, to his office, such officer shall be competent to exercise all the powers and perform all the duties respectively conferred and imposed by this Act of such Commissioner, Magistrate or Police Officer, as the case may be.]
