Section 20(3) in The Karnataka Prohibition Act, 1961
(3)Every such pass shall specify—(a)the name of the person authorised to import, export or transport liquor, intoxicating drug or hemp;(b)the period for which the pass is to be in force;(c)the quantity and description of liquor, intoxicating drug or hemp for which it is granted; and(d)the places from and to which liquor, intoxicating drug or hemp are to be imported, exported or transported, and in the case of places more than ten miles apart, the route by which they are to be conveyed.
