18. Presumption and evidence in respect of instrument of betting and taking part in betting.
- Any ticket, token, receipt, coupon or counterfoil and such other things found and seized on or about a person apprehended or taken into custody under any provision of this Act or found and seized in and from the possession of a person shall be evidence in the trial of such person for an offence under this Act and unless the contrary is proved, shall be presumed to be an instrument of betting on a game or sport an shall also be presumed that the person concerned had taken part in betting.
