Sale of Goods Act, 1930

[Act No. 3 of Year 1930]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
3	Application of provisions of Act 9 of 1872
Chapter II	Formation Of The Contract Of Sale
4	Sale and agreement to sell
	Formalities Of The Contract
5	Contract of sale how made
	Subject Matter Of Contract
6	Existing or future goods
7	Goods perishing before making of contract
8	Goods perishing before sale but after agreement to sell
	The Price
9	Ascertainment of price
10	Agreement to sell at valuation
	Conditions And Warranties
11	Stipulations as to time
12	Condition and warranty
13	When condition to be treated as warranty
14	Implied undertaking as to title, etc.
15	Sale by description
16	Implied conditions as to quality or fitness
17	Sale by sample
Chapter III	Effects Of The Contract Transfer Of Property As Between Seller And Buyer
18	Goods must be ascertained
19	Property passes when intended to pass
20	Specific goods in a deliverable state
21	Specific goods to be put into a deliverable state
22	Specific goods in a deliverable state, when the seller has to do anything thereto in order to ascertain price
23	Sale of unascertained goods and appropriation
24	Goods sent on approval or "on sale or return
25	Reservation of right of disposal
26	Risk prima facie passes with property
27	Sale by person not the owner
28	Sale by one of joint owners
29	Sale by person in possession under voidable contract
30	Seller or buyer in possession after sale
Chapter IV	Performance Of The Contract
31	Duties of seller and buyer
32	Payment and delivery are concurrent conditions
33	Delivery
34	Effect of part delivery
35	Buyer to apply for delivery
36	Rules as to delivery
37	Delivery of wrong quantity
38	Installment deliveries
39	Delivery to carrier or wharfinger
40	Risk where goods are delivered at distant place
41	Buyer's right of examining the goods
42	Acceptance
43	Buyer not bound to return rejected goods
44	Liability of buyer for neglecting or refusing delivery of goods
Chapter V	Rights Of Unpaid Seller Against The Goods
45	"Unpaid seller" defined
46	Unpaid seller's rights
	Unpaid Seller's Lien
47	Seller's lien
48	Part delivery
49	Termination of lien
	Stoppage In Transit
50	Right of stoppage in transit
51	Duration of transit
52	How stoppage in transit is effected
53	Effect of sub-sale or pledge by buyer
54	Sale not generally rescinded by lien or stoppage in transit
Chapter VI	Suits For Breach Of The Contract
55	Suit for price
56	Damages for non-acceptance
57	Damages for non-delivery
58	Specific performance
59	Remedy for breach of warranty
60	Repudiation of contract before due date
61	Interest by way of damages and special damages
Chapter VII	Miscellaneous
62	Exclusion of implied terms and conditions
63	Reasonable time a question of fact
64	Auction sale
64A	In contracts of sale, amount of increased or decreased taxes to be added or deducted
65	[Repeal - Rep. by the Repealing Act, 1938 (1 of 1938), s. 2 and Sch.]
66	Savings

An Act to define and amend the law relating to the sale of goods

WHEREAS it is expedient to define and amend the law relating to the sale of goods;

It is hereby enacted as follows:-