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Indian Contract Act, 1872 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 and would be done by a person or ordinary prudence, in his own case, under similar circumstances. Illustrations (a) An agent for sale may have good repaired if it be necessary. (b) A consigns provision to be at Calcutta, with direction to send them immediately to C, at Cuttack. B may sell the provision at Calcutta, if they will not bear the journey to Cuttack without spoiling.    |
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