Section 160 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
160. Return of goods bailed on expiration of time or accomplishment of purpose
It is the duty of the bailee, to return, or deliver according to the bailor's directions, the goods bailed, without demand, as soon as the time for which they were bailed has expired or the purpose for which they were bailed has been accomplished.
