Section 89FSupplementary(5) in Bills of Exchange Act 1882
(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.
