(1)Where a cheque bears across its face an addition of—(a)The words “and company” or any abbreviation thereof between two parallel transverse lines, either with or without the words “not negotiable”; or(b)Two parallel transverse lines simply, either with or without the words “not negotiable”;that addition constitutes a crossing, and the cheque is crossed generally.(2)Where a cheque bears across its face an addition of the name of a banker, either with or without the words “not negotiable,” that addition constitutes a crossing, and the cheque is crossed specially and to that banker.Modifications etc. (not altering text)C8S. 76 extended by Cheques Act 1957 (c. 36, SIF 14), s. 5, 1972/641, reg. 7(2), 1972/764, reg. 21(5), 1972/765, reg. 8(2) and 1976/2012, reg. 22(2)C9S. 76 extended by S.I. 1984/779, reg. 7(2)S. 76 extended by S.I. 1991/1031, reg. 7(2)S. 76 applied by S.I. 1991/1407, reg. 7(2)C10S. 76(1) applied (with modifications) (6.4.2015) by The National Savings Regulations 2015 (S.I. 2015/623), regs. 1(1), 58C11S. 76(1) applied (6.4.2015) by The National Savings (No. 2) Regulations 2015 (S.I. 2015/624), regs. 1(1), 96
