Section 11(2) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985
(2)In any prosecution for an offence under this Act which requires a culpable mental state of the part of the accused, the Court shall presume the existence of such dupable mental state until the contrary is proved.Explanation.- In this sub-section "culpable mental state" includes intention, motive, knowledge of fact and belief in, or reason to believe, a fact.
