Section 89DCopies(2) in Bills of Exchange Act 1882
(2)Regulations under subsection (1)(a) may in particular—(a)prescribe the manner and form in which a copy is to be provided;(b)require the copy to be certified to be a true copy of the electronic image provided to the banker making the payment on presentment under section 89A;(c)provide for the copy to be accompanied by prescribed information;(d)require any copy to be provided free of charge or permit charges to be made for the provision of copies in prescribed circumstances.
