Section 49B(2) in The Madras City Police Act, 1888
(2)Where in any trial of an offence punishable under subsection (2) or sub-section (3) of Section 49-A, it is proved that the accused person is found in possession of any of the materials specified in sub-section (1), it shall be presumed, until the contrary is proved, that the accused has committed the offence, under sub-section (2) or sub-section (3), as the case may be, of Section 49-A.
