(1)Any Officer not below the rank of an Assistant Prohibition and Excise Superintendent authorised by the Commissioner may issue a permit for the transport of intoxicants.(2)A permit under sub-section (1) may be either for general for definite periods and kinds of intoxicants or special, for specified occasions and particular consignments only :Provided that a general permit, shall be issued only to persons licenced under this Act and may specify the maximum quantity of intoxicant that may be transported at any one time.(3)Every permit under this section shall specify,-(a)the name of the person authorised to transport intoxicants;(b)the period for and the route through which the permit shall be valid;(c)the quantity, strength and description of intoxicants for which it is issued; and(d)any other particulars and conditions which may be prescribed.Explanation. - The expression 'person authorised' in this sub-section shall include his servants and other persons employed by him and acting on his behalf.
