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Negotiable Instruments Act, 1881 5. "Bill of exchange" A "bill of exchange" is an instrument in writing containing an unconditional order, signed by the maker, directing a certain person to pay a certain sum of money only to, or to the order of, a certain person or to the bearer of the instrument. A promise or order to pay is not "conditional" within the meaning of this section and section 4, by reason of the time for payment of the amount or any installment thereof being expressed to be on the lapse of a certain period after the occurrence of a specified event which, according to the ordinary expectation of mankind, is certain to happen, although the time of its happening may be uncertain. The sum payable may be "certain", within the meaning
of this section and section 4, although it includes future interest or is
payable at an indicated rate of exchange, or is according to the course of
exchange, and although the instrument provides that, on default of payment of
an installment, the balance unpaid shall become due.    |
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