presentment

noun | \ pri-ˈzent-mənt \ | pre·sent·ment

1. : the act of presenting to an authority a formal statement of a matter to be dealt with; specifically : the notice or accusation of an offense by a grand jury on the initiative of the jury members or on the basis of their own knowledge without a bill of indictment laid before them : the notice or accusation of an offense by a grand jury on the initiative of the jury members or on the basis of their own knowledge without a bill of indictment laid before them

2. : the act of producing or offering at the proper place and time a document (as a negotiable instrument) that calls for acceptance and payment by another : a demand for payment of an instrument upon a party liable for payment on behalf of the holder