Section 65(d) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(d)A contracts to sing for B at a concert for 1,000 rupees, which are paid in advance. A is too ill to sing. A is not bound to make compensation to B for the loss of the profits which B would have made if A had been able to sing but must refund to B the 1,000 rupees paid in advance.
