Section 46(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(2)Where the property in goods has not passed to the buyer, the unpaid seller has, in addition to his other remedies, a right of withholding delivery similar to and con-extensive with his rights of lien and stoppage in transit where the property has passed to the buyer.Unpaid seller's lien
