Section 24(b) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(b)if he does not signify his approval or acceptance to the seller but retains the goods without giving notice of rejection, then, if a time has been fixed for the return of the goods, on the expiration of such time, and, if no time has been fixed, on the expiration of a reasonable time.
