Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 66 docs - [View All]
State Of West Bengal vs Satyanarayan Rice Mill on 28 August, 1984
Mohd. Ataur Rahman vs State Of Bihar And Ors. on 19 December, 1988
Mansa vs Union on 12 March, 2012
Sharmila vs The Additional Secretary on 22 August, 2011
Chebolu Jagannadha Rao And Etc. vs The Collector And District ... on 3 February, 1995

Loading...
User Queries
[Complete Act]
Central Government Act
Section 14 in The Essential Commodities Act, 1955
14. Burden of proof in certain cases. Where a person is prosecuted for contravening any order made under section 3 which prohibits him from doing any 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.