Section 163 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
163. Bailor entitled to increase or profit from goods bailed
In the absence of any contract to the contrary, the bailee is bound to deliver to the bailor, or according to his directions any increase or profit which may have accrued from the goods bailed.IllustrationsA leaves a cow in the custody of B to be taken care of. The cow has a calf. B is bound to deliver the calf as well as the cow to A.
