Category of Bare Act	Name of the Act	Year of Promulgation
Criminal Laws	Negotiable Instruments Act	1881
Act Number	Enactment Date	Chapter Number
26	09.12.1881	7
Chapter Title	Ministry	Department
Of Discharge from Liablity on Notes, Bills and Cheques	Ministry of Finance	Department of Financial Services

¹[(1) Where a cheque is not presented for payment within a reasonable time of its issue, and the drawer or person on whose account it is drawn had the right, at the time when presentment ought to have been made, as between himself and the banker, to have the cheque paid and suffers actual damage through the delay, he is discharged to the extent of such damage, that is to say, to the extent to which such drawer or person is a creditor of the banker to a large amount than he would have been if such cheque had been paid.

(2) In determining what is a reasonable time, regard shall be had to the nature of the instrument, the usage of trade and of bankers, and the facts of the particular case.

(3) The holder of the cheque as to which such drawer or person is so discharged shall be a creditor, in lieu of such drawer or person, of such banker to the extent of such discharge and entitled to recover the amount from him.

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1. Substituted by Act 6 of 1897, sec. 3 for section 84.