(4)A bill is presented at the proper place:—(a)Where a place of payment is specified in the bill and the bill is there presented.(b)Where no place of payment is specified, but the address of the drawee or acceptor is given in the bill, and the bill is there presented.(c)Where no place of payment is specified and no address given, and the bill is presented at the drawee’s or acceptor’s place of business if known, and if not, at his ordinary residence if known.(d)If any other case if presented to the drawee or acceptor wherever he can be found, or if presented at his last known place of business or residence.
