Section 6 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
6. Amendment of section 131.- In section 131 of the principal Act, Explanation shall be re- numbered as Explanation I thereof, and after Explanation I as so re- numbered, the following Explanation shall be inserted, namely:-" Explanation II.- It shall be the duty of the banker who receives payment based on an electronic image of a truncated cheque held with him, to verify the prima facie genuineness of the cheque to be the instrument that can be verified with due diligence and ordinary care.". truncated and any fraud, forgery or tampering apparent on the face of
