Negotiable Instruments Act, 1881
85. Cheque payable to order
26[(1) Where a cheque payable to order purports to be endorsed
by or on behalf of the payee, the drawee is discharged by payment in due
course.
(2) Where a cheque is originally expressed to be payable to
bearer, the drawee is discharged by payment in due course to the bearer
thereof, notwithstanding any endorsement whether in full or in blank appearing
thereon, and notwithstanding that any such endorsement purports to restrict or
exclude further negotiation.]