Section 42 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
42. Acceptance.
- The buyer is deemed to have accepted the goods when he intimates to the seller that he has accepted them, or when the goods have been delivered to him and he does any act in relation to them which is inconsistent with the ownership of die seller, or when, after the lapse of a reasonable time, he retains the goods without intimating to the seller that he has rejected them.
