Every cheque shall be drawn in English in favour of the person to whom the money is actually to be paid and no cheque shall be drawn in favour of one person for payment to a third party. The exception permitted to this rule are in the case of a cheque issued (a) for a sum of money distributable as pay or wages among a number of municipal employees, and (b) for a sum of money due to a person residing outside the area of the municipality in which the treasury is situated with which the municipality banks. In such cases, the cheque shall be drawn in favour of the Executive Officer who will in case (a) endorse the cheque to a named individual by whom the actual distribution is to be carried out in cash (b) cash the cheque himself and forward the sum by insurance or bank drafts or money orders to the payee.
