Standards of Weights and Measures (Enforcement) Act, 1985

60. Presumption to be made in certain cases.-

1.  If any person--

a.   makes or manufactures, or causes to be made or manufactured, any false weight or measure, or

b.   uses, or causes to be used, any false or unverified weight or measure in any transaction or for industrial production or for protection, or

c.   sells, distributes, delivers or otherwise transfers, or causes to be sold, distributed, delivered or otherwise transferred, any false or unverified weight or measure, it shall be presumed, until the contrary is proved, that he had done so with the knowledge that the weight or measure was a false or unverified weight or measure, as the case may be.

2.  If any person has in his possession, custody or control any false or unverified weight or measure in such circumstances as to indicate that such weight or measure is likely to be used in any transaction or for industrial production or for protection, it shall be presumed, until the contrary is proved, that such false or unverified weight or measure was possessed, held or controlled by such person with the intention of using the same in any transaction or for industrial production or for protection.