9. Presumption raised by presence of opium and opium smoking apparatus.
- The presence of any prepared opium or of any pipes or apparatus for smoking of the prepared opium or any apparatus used in the manufacture of prepared opium in any place where two or more persons, persons whether registered smokers or not are assembled shall be held sufficient to raise a presumption that such persons have assembled at such place with the common object of smoking or of manufacturing prepared,, opium.
