Section 126(1) in The Howrah Improvement Act, 1956
(1)No payment shall be made by any Bank out of the account referred to in section 124, except upon a cheque.[* * *] [Omitted '(2) Payment of any sum due by the Board exceeding one hundred rupees in amount shall be made by means of a cheque, and not in any other way.' by Act No. 23 of 2008, dated 18.9.2008.]
