Section 46(1) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(1)Subject to the provisions of this Act and of any law for the time being in force, notwithstanding that the property in the goods may have passed to the buyers, the unpaid seller of goods as such, has by implication of law,-(a)a lien on the goods for the price while he is in possession of them ;(b)in case of the insolvency of the buyer a right of stopping the goods in transit after he parted with the possession of them ;(c)a right of re-sale as limited by this Act.
