Section 129(c) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(c)A guarantees payment to B of the price of five sacks of flour to be delivered by B to C and to be paid for in a month. B delivers five sacks to C. C pays for them. Afterwards B delivers four sacks to C, which C does not pay for. The guarantee given by A was not a continuing guarantee, and, accordingly, he is not liable for the price of the four sacks.
