Section 156 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
156. Effect of mixture, without bailor's consent, when the goods can be separated
If the bailee, without the consent of the bailor, mixes the goods of the bailor with his own goods, and the goods can be separated or divided, the property in the goods remains in the parties respectively; but the bailee is bound to bear the expenses of separation or division, and any damage arising from the mixture.IllustrationsA bails 100 bales of cotton marked with a particular mark to B. B without As consent, mixes the 100 bales with other bales of his own bearing a different mark.A is entitled to have his 100 bales returned, and B is bound to bear all expense incurred in the separation of the bales and any other incidental damages.
