Section 17 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
17. Sale by sample.
(1)A contract of sale is a contract for sale by sample where there is a term in the contract, express or implied, to the 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 un-merchantable, which would not be apparent on reasonable examination of the sample.
