Section 9A in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982
9A. Presumptions as to offences under sections 3, 3A and 4.—
In a prosecution for an offence under sections 3, 3A and 4, if it is proved—(a)that the arms, ammunition or explosives were recovered from the possession of the accused and there is reason to believe that such arms, ammunition or explosives of similar nature were used in the commission of such offence; or(b)that there is evidence of violence committed by the accused against any person in connection with the commission of such offence,the Designated Court shall presume, unless the contrary is proved, that the accused had committed such offence.
