(1)Crops or products which from their nature admit of being stored shall not be sold before they are reaped or gathered and are ready for storing.(2)Crops or products which from their nature do not admit of being stored may be sold before they are reaped or gathered, and the purchaser ^.hall be entitled to enter on the land by himself or by any person appointed by him in this behalf and do all that is necessary for the purpose of tending and reaping or gathering them.
