Section 36(3) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(3)Where the goods at the time of sale are in the possession of a third person, there is no delivery by seller to buyer unless and until such third person acknowledges to the buyer that he holds the goods on his behalf:Provided that, nothing in this section shall affect the operation of the issue or transfer of any document of title to goods.
