Section 38(3) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(3)if the offer is an offer to deliver anything to the promisee, the promisee must have a reasonable opportunity of seeing that the thing offered is the thing which the promiser is bound by his promise to deliver.An offer to one of several joint promises has the same legal consequences as an offer to all of them.IllustrationsA contracts to deliver to B at his warehouse, on the first March, 1873, 100 bales of cotton of a particular quality. In order to make an offer of a performance with the effect stated in this section, A must bring the cotton to B's warehouse, on the appointed day under such circumstances that B may have a reasonable opportunity of satisfying. himself that the thing offered is cotton of the quality contracted for, and that there are 100 bales.
