Section 14 in The Delhi Agricultural Cattle Preservation Act, 1994
14. Burden of proof on accused.
In any trial for an offence punishable under sections 12 or 13 for contravention of the provisions of this Act, the burden of proving that the slaughter, transport, export, sale, purchase or possession of flesh of agricultural cattle was not in contravention of the provisions of this act, shall be on the accused.
