Section 16(1) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(1)Where the buyer, expressly or by implication, makes known to the seller the particular purpose for which the goods are required, so as to show that the buyer relies on the sellers, skill or judgement, and the goods are of a description which it is in the course of the seller's business to supply (Whether he is the manufacturer or producer or not), there is an implied condition that the goods shall be reasonably fit for such purpose:Provided that, in the case of contract for the sale of a specified article under its patent or other trade name, there is no implied condition as to its fitness for any particular purpose.
