Section 228 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
228. Principal not bound when excess of agent's authority is not separable
When an agent does more than he is authorised to do, and what he does beyond the scope of his authority, cannot be separated from what is within it, the principal is not bound to recognise the transaction.IllustrationsA authorises B to buy 500 sheep for him. B buys 500 sheep and 200 lambs for one sum of 6,000 rupees. A may repudiate the whole transaction.
