Section 12 in The Punjab Debtors' Protection Act, 1936
12. Burden of proof of consideration.
- Notwithstanding anything to the contrary contained in any other enactment for the time being in force, the burden of proving that any consideration alleged to have been paid by a money-lender actually passed shall be on him; unless the consideration is acknowledged by a debtor in his own handwriting or has been endorsed by the registering officer acting under clause (c) of sub-section (1) of section 58 of the Indian Registration Act, 1908 (XVI of 1908) as having been paid in his presence.
