Section 15(1) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(1)Where wood whether sawn or unsawn is recovered from a saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] for which no valid licence exists in accordance with the provisions of this Act or the rules made thereunder, it shall be presumed until the contrary is proved, the burden of proving which shall lie on the accused that saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] was in operation.
