Section 52(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(2)When notice of stoppage in transit is given by the seller to the carrier or other bailee in possession of the goods, he shall redeliver the goods to, or according to the directions of, the seller. The expenses of such redelivery shall be borne by the seller.Transfer by buyer and seller
