Section 89ECompensation(2) in Bills of Exchange Act 1882
(2)In this section “electronic presentment or purported electronic presentment of an instrument” includes—(a)presentment of an instrument to which section 89A applies under that section;(b)presentment of any other instrument by any means involving provision of an electronic image by which it may be presented for payment;(c)purported presentment for payment by any means involving provision of an electronic image of an instrument that may not be presented for payment in that way;(d)provision, in purported presentment for payment, of—(i)an electronic image that purports to be, but is not, an image of a physical instrument (including an image that has been altered electronically), or(ii)an electronic image of an instrument which has no legal effect; or(e)provision, in presentment or purported presentment for payment, of an electronic image which has been stolen.
