Section 39(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(2)Unless otherwise authorise by the buyer, the seller shall make such contract with the carrier or wharfinger on behalf of the buyer as may be reasonable having regard to the nature of the goods and other circumstances of the case. If the seller omits so to do, and the goods are lost or damaged in course of transit or whilst in the custody of the wharfinger, the buyer may decline- to treat the delivery to the carrier or wharfinger as a delivery to himself or may hold the seller responsible in damages.
