Section 23(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(2)Delivery to carrier. - Where, in pursuance of the contract, the seller delivers the goods to the buyer or to a carries or other bailee whether named by the buyer or not) for the purpose of transmission to the buyer, and does not reserve the right of disposal, he is deemed to have unconditionally appropriated the goods to the contract.
