Section 39(1) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(1)Where, in pursuance of a contract of sale, the seller is authorised or required to send the goods to the buyer, delivery of the goods to a carrier, whether named by the buyer or not, for the purpose of transmission to the buyer, or delivery of goods to a wharfinger for sale custody, is prima facie deemed to be a delivery of the goods to the buyer.
