(3)Every such pass shall specify-1(a)the name of the person authorised to import, export or transport [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, Section 13(1).] or hemp;(b)the period for which the pass is to be in force;(c)the quantity and description of [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, section 13(1).] or hemp for which it is granted.(d)the places from and to which [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, section 13(1).] or hemp are to be imported, exported or transported and in the case of places more than [sixteen kilometres] [These words were substituted for the words 'ten Miles' by Gujarat 9 of 1978, Section 4.] apart, the route by which they are to be conveyed.
