Section 46(1) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(1)When any act or omission would, if a person were under a certain age, be an offence punishable under this Act and such person is in the opinion of the Court, prima facie under such age, the burden shall be oh the accused to prove that such person is not under such age.
