Section 57 — Presumption to be made in certain cases.

Where, in any prosecution for an offence against this Act, it is established that a person is in possession, custody or control of any 1 [wild animal, captive animal], animal article, meat, 1 [trophy, uncured trophy, specified plant, or part or derivative thereof 2 [or scheduled specimen]] it shall be presumed, until the contrary is proved, the burden of proving which shall lie on the accused, that such person is in unlawful possession, custody or control of such 1 [wild animal, captive animal], animal article, meat, 2 [trophy, uncured trophy, specified plant, or part or derivative thereof 3 [or scheduled specimen].]

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