Section 10(1) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(1)Where there is an agreement to sell goods on the terms that the price is to be fixed by the valuation of the third party and such third party cannot or does not make such valuation, the agreement is hereby avoided:Provided that, if the goods or any part thereof have been delivered to, and appropriated by, the buyer, he shall pay a reasonable price therefor.
