Report No. 11
150. Protection to banker and drawer where cheque is crossed.-
Where the banker, on whom a crossed cheque is drawn, in good faith and without negligence pays it, if crossed generally; to a banker, and if crossed specially, to the banker to whom it is crossed, or his agent for collection, being a banker,1 the banker paying the cheque, and, if the cheque has come to the hands of the payee, the drawer thereof, shall respectively be entitled to the same rights and be placed in the same position in all respects as if payment of the cheque had been made to the true owner thereof.
1. See section 80, BEA.
[Section 128, modified]
Back
