Section 189 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
189. Agent's authority in an emergency
An agent has authority, in an emergency, to do all such acts for the purpose of protecting his principal from loss as would be done by a person of ordinary prudence, in his own case, under similar circumstances.Illustrations(a)An agent for sale may have goods repaired if it be necessary.(b)A consigns provisions to B at Calcutta, with directions to send them immediately to C at Cuttack, B may sell the provisions at Calcutta, if they will not bear the journey to Cuttack without spoiling.Sub-Agents
