(1)A contract of sale is a contract for sale by sample where there is a term in the contract, express or implied, to that effect.(2)In the case of a contract for sale by sample there is an implied condition—(a)that the bulk shall correspond with the sample in quality;(b)that the buyer shall have a reasonable opportunity of comparing the bulk with the sample;(c)that the goods shall be free from any defect, rendering them unmerchantable, which would not be apparent on reasonable examination of the sample.
