Section 4(2) in Prevention of Corruption Act, 1947
(2)Where in any trial of an offence punishable under Section 165 A of the Indian Penal Code or under clause (ii) of sub-section (3) of Section 5 of this Act, it. is proved that any gratification (other than legal remuneration) or any valuable thing has been given or offered to be given or attempted to be given by an accused person, it shall be presumed unless the contrary is proved that he gave or offered to give or attempted to give that gratification or that valuable thing, as the case may be, as a motive or reward such as is mentioned in Section 161 of the Indian Penal Code, or, as the case may be, without consideration or for a consideration which he knows to be inadequate.
