Indian Contract Act, 1872
46. Time for performance of promise,
where no application is to be made and no time is specified
Where, by the contract, a promisor is to perform his promise
without application by the promisee, and no time for performance is specified,
the engagement must be performed within a reasonable time.
Explanation: The question "what is a reasonable
time" is, in each particular case, a question of fact.