Sale of Goods Act, 1930
22. Specific goods in a deliverable state, when the seller
has to do anything thereto in order to ascertain price
Where there is a contract for the sale of specific goods in a
deliverable state, but the seller is bound to weigh, measure, test or do some
other act or thing with reference to the goods for the purpose of ascertaining
the price, the property does not pass until such act or thing is done and the
buyer has notice thereof.