(2)In particular the following alterations are material, namely, any alteration of the date, the sum payable, the time of payment, the place of payment, and, where a bill has been accepted generally, the addition of a place of payment without the acceptor’s assent.Modifications etc. (not altering text)C6S. 64 excluded by Decimal Currency Act 1969 (c. 19), s. 3(2)Acceptance and Payment for Honour
