73A. [ Presumption as to removal and transportation of forest produce. [Inserted by Orissa Act 9 of 1983-See O.G.E. No. 444-D/18.4.1983.]
- Any person found in possession of any forest produce within the limits of any reserved forest, shall, until the contrary is proved, be presumed to be guilty of removing, or as the case may be, transporting such forest produce from the reserved forest without authority.]
