Category of Bare Act	Name of the Act	Year of Promulgation
Criminal Laws	Negotiable Instruments Act	1881
Act Number	Enactment Date	Chapter Number
26	09.12.1881	4
Chapter Title	Ministry	Department
Of Negotiation	Ministry of Finance	Department of Financial Services

The making, acceptance or endorsement of a promissory note, bill of exchange or cheque is completed by delivery, actual or constructive.

As between parties standing in immediate relation; delivery to be effectual must be made by the party making accepting or indorsing the instrument, or by a person authorised by him in that behalf.

As between such parties and any holder of the instrument other than a holder in due course, it may be shown that the instrument was delivered conditionally or for a special purposes only, and not for the purpose of transferring absolutely the property therein.

A promissory note, bill of exchange or cheque payable to bearer is negotiable by the deliver thereof.