(1)The Treasury may by regulations make provision for—(a)requiring a copy of an instrument paid as a result of presentment under section 89A to be provided, on request, to the creator of the instrument by the banker who paid the instrument;(b)a copy of an instrument provided in accordance with the regulations to be evidence of receipt by a person identified in accordance with the regulations of the sum payable by the instrument.(2)Regulations under subsection (1)(a) may in particular—(a)prescribe the manner and form in which a copy is to be provided;(b)require the copy to be certified to be a true copy of the electronic image provided to the banker making the payment on presentment under section 89A;(c)provide for the copy to be accompanied by prescribed information;(d)require any copy to be provided free of charge or permit charges to be made for the provision of copies in prescribed circumstances.(3)The reference in subsection (1)(a) to the creator of the instrument is—(a)in the case of a bill of exchange, a reference to the drawer;(b)in the case of a promissory note, a reference to the maker.
