Section 7B in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990
7B. Presumption as to possession of the skin of a goat.
- If any person is charged with an offence of killing up of a goat contrary to the pro visions of section 7, or with an offence punishable under section 7A, and it is provided that such person had in his possession, at the time of the offence alleged to have been committed, the skin of the goat at any part of the skin attached thereto, it shall be presumed, until the contrary be proved that such goat was killed in an unnecessary cruel manner, and that the person in possession of such skin had reason so as to believe.
