Section 47 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
47. Time and place for performance of promise where time is specified and no application to be made
When a promise is to be performed on a certain day, and the promiser has undertaken to perform it without application by the promisee, the promiser may perform it at any time during the usual hours of business on such day and at the place at which the promise ought to be performed.IllustrationsA promises to deliver goods at B's warehouse on the first January. On that day, A brings the goods to B's warehouse, but after the usual hour for closing it, and they are not received. A has not performed his promise.
