Section 161 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
161. Bailee's responsibility when goods arc not duly returned
If, by the default of the bailee, the goods are not returned, delivered or tendered at the proper time, he is responsible to the bailor for any loss, destruction or deterioration of the goods from that time.If a bailor omits or refuses to take the goods at the proper time from the bailee who is ready and willing to deliver them, he is responsible for any necessary expenses of and incidental to their proper custody.
