Report No. 11
57. Liability of drawer or drawee of cheque.-
(1) The drawer of a cheque, by drawing it, engages that in case of dishonour by the drawee he will compensate the holder....1
1. See section 73, para. 2, read with section 55(1), BEA.
[Section 30, part)
(2) The drawee of a cheque having sufficient funds of the drawer in his hands properly applicable to the payment of such cheque shall pay the cheque when duly required so to do, and, in default of such payment, shall compensate the drawer for any loss or damage caused by such default.
[Section 31]