(1)Methyl alcohol shall not be transported in quantities exceeding the limit of retail sale except under a pass granted by the Collector from which such alcohol is transported.(2)The transport pass shall be in the prescribed form in triplicate. The original copy shall be made over to the transporter. The duplicate copy shall be forwarded to the Collector to which such alcohol is transported. The triplicate copy shall be kept on the record of the office of the authority granting the pass.
