Section 89FSupplementary in Bills of Exchange Act 1882
89FSupplementary.
(1)Regulations under this Part may—(a)include incidental, supplementary and consequential provision;(b)make transitory or transitional provision or savings;(c)make different provision for different cases or circumstances or for different purposes;(d)make provision subject to exceptions.(2)The power to make regulations under this Part is exercisable by statutory instrument.(3)An instrument containing—(a)regulations under section 89A or 89D, or(b)the first regulations to be made under section 89E,may not be made unless a draft of the instrument has been laid before, and approved by resolution of, each House of Parliament.(4)An instrument containing any other regulations under section 89E is subject to annulment in pursuance of a resolution of either House of Parliament.(5)For the purposes of this Part, a banker collects payment of an instrument on behalf of a customer by—(a)receiving payment of the instrument for the customer, or(b)receiving payment of the instrument for the banker (but not as holder), having—(i)credited the customer's account with the amount of the instrument, or(ii)otherwise given value to the customer in respect of the instrument.(6)Section 89E(4) applies for the purposes of subsection (5) in its application to section 89E.]
