(1)Where in any trial of an offence, punishable under sub-section (1) of Section 49-A it is provided that --(i)slips containing of digits showing the market price of cotton, bullion or other commodity ; or(ii)accounts which appear to relate to cash received or disbursed for the purpose of wagering or betting on the market price of cotton, bullion or other commodity ; or(iii)newspapers containing publication of such price, are found in any house, room, tent, enclosure, vehicle, vessel or place, it shall be presumed, until the contrary is proved that such house, room, tent, enclosure, vehicle or vessel or place if used for the purpose of gaming within the meaning of sub-section (1) of Section 49A.(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.
