Section 101 in The Negotiable Instruments Act, 1881
101. Contents of protest.—
A protest under section 100 must contain—(a)either the instrument itself, or a literal transcript of the instrument and of everything written or printed thereupon;(b)the name of the person for whom and against whom the instrument has been protested;(c)a statement that payment or acceptance, or better security, as the case may be, has been demanded of such person by the notary public; the terms of his answer, if any, or a statement that he gave no answer, or that he could not be found;(d)when the note or bill has been dishonoured, the place and time of dishonour, and, when better security has been refused, the place and time of refusal;(e)the subscription of the notary public making the protest;(f)in the event of an acceptance for honour or of a payment for honour, the name of the person by whom, of the person for whom, and the manner in which, such acceptance or payment was offered and effected.A notary public may make the demand mentioned in clause (c) of this section either in person or by his clerk or, were authorized by agreement or usage, by registered letter.
