Section 7(3) in The Orissa Prevention of Cow Slaughter Act, 1960
(3)Where in any trial for an offence punishable under Sub-section (1) or Sub-section (2) the accused pleads that the slaughtered cow, bull or bullock belonged to the class specified in Clause (a) of Sub-section (1) of Section 4, the burden of proving the said fact shall be on the accused.
