Section 6 in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
6. Burden of proof in certain cases:-
Where a person is prosecuted for committing an offence under section 3-A or section 4(1) or section 4-A(1) (b) or section 4-AA(1)(b), the burden of proving that he has the permission or the written consent, as the case may be, shall be on him.
