Report No. 11
94. Contents of protest.-
A protest under section 93 must contain-
(a) either the instrument itself, or a literal transcript of the instrument and of everything written or printed thereupon;
(b) the name of the person for whom and against whom the instrument has been protested;
(c) a statement that payment or acceptance, or better security, as the case may be, has been demanded of such person by the notary; the terms of his answer, if any, or a statement that he gave no answer or that he could not be found;
(d) when the note or bill has been dishonoured, the place and time of dishonour, and, when better security has been refused, the place and time of refusal;
(e) the subscription of the notary making the protest;
(f) in the event of an acceptance for honour or of a payment for honour, the name of the person by whom, or the person for whom, and the manner in which, such acceptance or payment was offered and effected.
Explanation.-A notary may make the demand mentioned in clause (c) of this section either in person or by his clerk, or, where authorised by agreement or usage, by registered letter.
[Section 1011
Back
