1 [28. Burden of proof in certain cases.-- Where any person is 1 1 [imposed penalty] for contravening any order made under section 18G which prohibits him from doing an act or being in possession of a thing without lawful authority or without a permit, licence or other document, the burden of proving that he has such authority, permit, licence or other document shall be on him.Open in Lexace · Ask the AI about this section
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