(1)When in any prosecution under this Act or in any proceedings taken under Section 75, sub-section (3) the question arises whether an offence punishable under this Act has been committed in respect of-(a)any intoxicant or hemp plant (Cannabis sativa L);(b)any still, utensil, implement or apparatus whatsoever for the manufacture of any intoxicant; or(c)any materials such as are ordinarily used in the manufacture of any intoxicant, if the person found in possesison thereof fails to account satisfactorily for such possession;it may be presumed, until the contrary is proved, that his possession was in contravention of the provisions of this Act.
