Section 49(1) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(1)The unpaid seller of goods loses his lien thereon-(a)when he delivers the goods to a carrier or other bailee for the purpose of transmission to the buyer without reserving the right of disposal of the goods;(b)when the buyer or his agent lawfully obtains possession of the goods;(c)by waiver thereof.
