Section 10 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
10. Particulars to be given in permits.
- Each permit shall specify(a)the name of the person authorized to transport liquor or intoxicating drugs;(b)the period for which the permit is to be in force ;(c)the quantity and description of liquor or intoxicating drugs for which it is granted ;(d)any other particulars which [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] may prescribe.General permits shall be granted only to persons licensed under this Act and shall cover any quantity of liquor or intoxicating drugs transported at any one time within the quantity specified in the permit.Permits shall extend to and include servants and other persons employed by the grantees and acting in their behalf.IV. - Manufacture, Possession and Sale
