Section 4 in The Registration Of Foreigners Act, 1939
4. Burden of proof.—
If any question arises with reference to this Act or any rule made thereunder whether any person is or is not a foreigner or is or is not a foreigner of a particular class or description, the onus of proving that such person is not a foreigner or is not a foreigner of such particular class or description, as the case may be, shall, notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), lie upon such person.
