Section 11 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
11. Burden of proof in certain cases.
- Where any person is prosecuted for contravening any order made or deemed to be made under Section 3 which prohibits him from doing an act or being in possession of a thing without lawful authority, or without a permit or license the burden of proving that he has such authority, permit or license shall be on him.
