Section 89DCopies(1) in Bills of Exchange Act 1882
(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.
