Section 125 in The Negotiable Instruments Act, 1881
125. Crossing after issue.—
Where a cheque is uncrossed, the holder may cross it generally or specially.Where a cheque is crossed generally, the holder may cross it specially.Where a cheque is crossed generally or specially, the holder may add the words “not negotiable”.Where a cheque is crossed specially, the banker to whom it is crossed may again cross it specially to another banker, his agent, for collection.
