Section 46D in The Bengal Agricultural Debtors Act, 1936
46D. [ Presumption as to touts. - [Sections 46A to 46F inserted by Bengal Act 5 of 1942.]
Every person whose name is included in a list of touts referred to in sub-section (1) of section 46A, if found within the precincts of the office of any Board without a written permission from the Board, shall be deemed to be acting as a tout for the purposes of section 46F;]Provided that this section shall not apply where such person is a party to a proceeding before such Board or has been directed to appear by any process of such Board.
