[F30(1)]Where a dishonoured bill or note is authorised or required to be protested, and the services of a notary cannot be obtained at the place where the bill is dishonoured, any householder or substantial resident of the place may, in the presence of two witnesses, give a certificate, signed by them, attesting the dishonour of the bill, and the certificate shall in all respects operate as if it were a formal protest of the bill. The form given in Schedule 1 to this Act may be used with necessary modifications, and if used shall be sufficient.[F31(2) In subsection (1), “ notary ” includes a person who, for the purposes of the Legal Services Act 2007, is an authorised person in relation to any activity which constitutes a notarial activity (within the meaning of that Act). ]Textual AmendmentsF30S. 94 renumbered (1.1.2010) as s. 94(1) by Legal Services Act 2007 (c. 29), s. 211(2), Sch. 21 para. 10(a) (with ss. 29, 192, 193); S.I. 2009/3250, art. 2(h)F31S. 94(2) inserted (1.1.2010) by Legal Services Act 2007 (c. 29), s. 211(2), Sch. 21 para. 10(b) (with ss. 29, 192, 193); S.I. 2009/3250, art. 2(h)
