Report No. 11

66. Liability of person signing as agent.-

(1) An agent who signs an instrument is personally liable thereon unless he adds to his signature words indicating that he is acting for and on behalf of a named principal; but the mere addition by a person to his signature of words describing him as an agent, or as filling a representative character, does not exempt him from personal liability.1

1. See section 26(1), BEA, and section 20 NIL (USA).

[Section 28, earlier part, modified]

(2) An agent is not personally liable to a person who induces him to sign upon the belief that the principal alone would be held liable.

[Section 28, latter part]