Contents |
Sections |
Particulars |
Chapter I |
Preliminary |
1 |
Short title |
2 |
Repeal of enactments |
3 |
Interpretation clause |
Chapter II |
Notes, Bills And Cheques |
4 |
"Promissory note |
5 |
"Bill of exchange" |
6 |
"Cheque" |
7 |
"Drawer", "drawee" |
8 |
Holder |
9 |
"Holder in due course" |
10 |
"Payment in due course" |
11 |
"Inland instrument" |
12 |
"Foreign instrument" |
13 |
"Negotiable instrument" |
14 |
Negotiation |
15 |
Endorsement |
16 |
Endorsement "in blank" and "in full"-"endorsee" |
17 |
Ambiguous instruments |
18 |
Where amount is stated differently in figures and words |
19 |
Instruments payable on demand |
20 |
Inchoate stamped instruments |
21 |
At sight, On presentment, After sight |
22 |
"Maturity" |
23 |
Calculating maturity of bill or note payable so many months after date or sight |
24 |
Calculating maturity of bill or note payable so many days after date or sight |
25 |
When day of maturity is a holiday |
Chapter III |
Parties To Notes, Bills And Cheques |
26 |
Capacity to make, etc., promissory notes, etc. |
27 |
Agency |
28 |
Liability of agent signing |
29 |
Liability of legal representative signing |
30 |
Liability of drawer |
31 |
Liability of drawee of cheque |
32 |
Liability of maker of note and acceptor of bill |
33 |
Only drawee can be acceptor except in need or for honor |
34 |
Acceptance by several drawees not partners |
35 |
Liability of endorser |
36 |
Liability of prior parties to holder in due course |
37 |
Maker, drawer and acceptor principals |
38 |
Prior party a principal in respect of each subsequent party |
39 |
Suretyship |
40 |
Discharge of endorser's liability |
41 |
Acceptor bound, although endorsement forged |
42 |
Acceptance of bill drawn in fictitious name |
43 |
Negotiable instrument made, etc. without consideration |
44 |
Partial absence or failure of money-consideration |
45 |
Partial failure of consideration not consisting of money |
45A |
Holder's right to duplicate of lost bill |
Chapter IV |
Negotiation |
46 |
Delivery |
47 |
Negotiation by delivery |
48 |
Negotiation by endorsement |
49 |
Conversion of endorsement in blank into endorsement in full |
50 |
Effect of endorsement |
51 |
Who may negotiate |
52 |
Endorser who excludes his own liability or makes it conditional |
53 |
Holder deriving title from holder in due course |
54 |
Instrument endorsed in blank |
55 |
Conversion of endorsement in blank into endorsement in full |
56 |
Endorsement for part of sum due |
57 |
Legal representative cannot by delivery only negotiate instrument endorsed by deceased |
58 |
Instrument obtained by unlawful means or for unlawful consideration |
59 |
Instrument acquired after dishonor or when overdue |
60 |
Instrument negotiable till payment or satisfaction |
Chapter V |
Presentment |
61 |
Presentment for acceptance |
62 |
Presentment of promissory note for sight |
63 |
Drawee's time for deliberation |
64 |
Presentment for payment |
65 |
Hours for presentment |
66 |
Presentment for payment of instrument payable after date or sight |
67 |
Presentment for payment of promissory note payable by installments |
68 |
Presentment for payment of instrument payable at specified place and not elsewhere |
69 |
Instrument payable at specified place |
70 |
Presentment where no exclusive place specified |
71 |
Presentment when maker, etc., has no known place of business or residence |
72 |
Presentment of cheque to charge drawer |
73 |
Presentment of cheque to charge any other person |
74 |
Presentment of instrument payable at demand |
75 |
Presentment by or to agent, representative of deceased, or assignee of insolvent |
76 |
When presentment unnecessary |
77 |
Liability of banker for negligently dealing with bill presented for payment |
Chapter VI |
Payment And Interest |
78 |
To whom payment should be made |
79 |
Interest when rate specified |
80 |
Interest when no rate specified |
81 |
Delivery of instrument on payment or indemnity in case of loss |
Chapter VII |
Discharge From Liability On Notes, Bills And Cheques |
82 |
Discharge from liability |
83 |
Discharge by allowing drawee more than forty-eight hours to accept |
84 |
When cheque not duly presented and drawer damaged thereby |
85 |
Cheque payable to order |
85A |
Drafts drawn by one branch of a bank on another payable to order |
86 |
Parties not consenting discharged by qualified or limited acceptance |
87 |
Affect of material alteration |
88 |
Acceptor or endorser bound notwithstanding previous alteration |
89 |
Payment of instrument on which alteration is not apparent |
90 |
Extinguishment of rights of action on bill in acceptor's hands |
Chapter VIII |
Notice Of Dishonour |
91 |
Dishonor by non-acceptance |
92 |
Dishonor by non-payment |
93 |
By and to whom notice should be given |
94 |
Mode in which notice may be given |
95 |
Party receiving must transmit notice of dishonor |
96 |
Agent for presentment |
97 |
When party to whom notice given is dead |
98 |
When, notice of dishonor is unnecessary |
Chapter IX |
Noting And Protest |
99 |
Noting |
100 |
Protest |
101 |
Contents of protest |
102 |
Notice of protest |
103 |
Protest for non-payment after dishonor by non-acceptance |
104 |
Protest of foreign bills |
104A |
When noting equivalent to protest |
Chapter X |
Reasonable Time |
105 |
Reasonable time |
106 |
Reasonable time of giving notice of dishonor |
107 |
Reasonable time for transmitting such notice |
Chapter XI |
Acceptance And Payment For Honour And Reference In Case Of Need |
108 |
Acceptance for honor |
109 |
How acceptance for honor must be made |
110 |
Acceptance not specifying for whose honor it is made |
111 |
Liability of acceptor for honor |
112 |
When acceptor for honor may be charged |
113 |
Payment for honor |
114 |
Right of payer for honor |
115 |
Drawee in case of need |
116 |
Acceptance and payment without protest |
Chapter XII |
Compensation |
117 |
Rules as to compensation |
Chapter XIII |
Special Rules Of
Evidence |
118 |
Presumptions as to negotiable instruments Until the contrary is proved, the following presumption shall be made |
119 |
Presumption on proof of protest |
120 |
Estoppel against denying original validity of instrument |
121 |
Estoppel against denying capacity of payee to endorse |
122 |
Estoppel against denying signature or capacity of prior party |
Chapter XIV |
Crossed Cheques |
123 |
Cheque crossed generally |
124 |
Cheque crossed specially |
125 |
Crossing after issue |
126 |
Payment of cheque crossed generally |
127 |
Payment of cheque crossed specially more than once |
128 |
Payment in due course of crossed cheque |
129 |
Payment of crossed cheque out of due course |
130 |
Cheque bearing not negotiable |
131 |
Non-liability of banker receiving payment of cheque |
131A |
Application of chapter to drafts |
Chapter XV |
Bills In Sets |
132 |
Set of bills |
133 |
Holder of first acquired part entitled to all |
Chapter XVI |
International Law |
134 |
Law governing liability of maker, acceptor or endorser of foreign instrument |
135 |
Law of place of payment governs dishonor |
136 |
Instrument made, etc. out of India, but in accordance with the law of India |
137 |
Presumption as to foreign law |
Chapter XVII |
Penalties In Case Of Dishonour Of Certain Cheques For Insufficiency Of Funds In The Accounts |
138 |
Dishonor of cheque for insufficiency, etc., of funds in the accounts |
|
Supreme Court 3762 |
139 |
Presumption in favor of holder |
140 |
Defense which may not be allowed in any prosecution under section 138 |
141 |
Offences by companies |
142 |
Cognizance of offences |
Schedule |
Enactment [Repealed] |