rejection

noun | \ ri-ˈjek-shən \ | re·jec·tion

1. a : a refusal to accept an offer

   b : a refusal to accept nonconforming goods as performance of a contract

   Note: Rejection and revocation are two remedies available to the buyer under the Uniform Commercial Code after the delivery of defective goods. Goods may be rejected if they do not conform to the contract. The rejection must be made within a reasonable period after delivery, before the goods have been accepted, and notice of the rejection must be given to the seller. Acceptance of the goods can be revoked if a defect substantially impairing their value to the buyer is discovered after acceptance, but such revocation must be made within a reasonable period after the buyer has discovered, or should have discovered, the defect.