Section 4 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
4. Amendment of section 81.- Section 81 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, even after the payment the banker who received the payment shall be entitled to retain the truncated cheque.
(3)A certificate issued on the foot of the printout of the electronic image of a truncated cheque by the banker who paid the instrument, shall be prima facie proof of such payment.".
