Section 158 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
158. Repayment of bailor of necessary expenses
Where, by the conditions of the bailment, the goods are to be kept or to be carried, or to have work done upon them by the bailee for the bailor and the bailee is to receive no remuneration, the bailor shall repay to the bailee the necessary expenses incurred by him for the purpose of the bailment.
