The duty and authority of a banker to pay a cheque drawn on him by his customer are determined by—(1)Countermand of payment:(2)Notice of the customer’s death.[F20 75A[F21(1)On the countermand of payment of a cheque, the banker shall be treated as having no funds available for the payment of the cheque.(2)This section applies to Scotland only.]]Textual AmendmentsF20S. 75A inserted (S.) by Law Reform (Miscellaneous Provisions) (Scotland) Act 1985 (c. 73, SIF 30), s. 11(b)F21S. 75A ceases to have effect (12.4.2009) by virtue of Banking Act 2009 (c. 1), ss. 254(4)(b), 263(2) (with s. 247)Crossed Cheques
