Section 45Z(1) in The Banking Regulation Act, 1949
(1)Where a banking company is required by its customer to return to him a paid instrument before the expiry of the period specified by rules made under section 45-Y, the banking company shall not return the instrument except after making and keeping in its possession a true copy of all relevant parts of such instrument, such copy being made by a mechanical or other process which in itself ensures the accuracy of the copy.
