17. Sale by sample.- (1) A contract of sale is a contract for sale by sample where there is a term in the contract, express or implied, to that effect.

(2) In the case of a contract for sale by sample there is an implied condition - (a) that the bulk shall corresponded with the sample in quality.

(b) that the shall have a reasonable opportunity of comparing the bulk with the sample.

(c) that the goods shall be free from any defect, rendering them un-merchantable, which would not be apparent on reasonable examination of the.