Section 146 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
146. Bank' s slip prima facie evidence of certain facts.- The Court shall, in respect of every proceeding under this Chapter, on production of bank' s slip or memo having thereon the official mark denoting that the cheque has been dishonoured, presume the f ct of dishonour of such cheque, unless and until such fact is disproved.
