Section 5 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
5. Amendment of section 89.- Section 89 of the principal Act shall be re- numbered as sub- section(1) thereof, and after sub- section (1) as so re- numbered, the following sub- sections shall be inserted, namely:-" (2) Where the cheque is an electronic image of a truncated cheque, any difference in apparent tenor of such electronic image and the truncated cheque shall be a material alteration and it shall be the duty of the bank or the clearing house, as the case ay be, to ensure the exactness of the apparent tenor of electronic image of the truncated cheque while truncating and transmitting the image.
(3)Any bank or a clearing house which receives a transmitted electronic image of a truncated cheque, shall verify from the party who transmitted the image to it, that the image so transmitted to it and received by it, is exactly the same.".
