(1)The Deputy Commissioner or any other person duly empowered by the State Government in that behalf may issue a permit for the transport of intoxicants.(2)A permit under sub-section (1) may be either a general permit for definite periods and kinds of particular intoxicants or a special permit for specified occasions and particular consignments only:Provided that a general permit shall be granted only to persons licensed under this Act and may cover any quantity of liquor transported at any one time not exceeding the quantity specified in the permit.(3)Every permit under this section shall specify,-(a)the name of the person authorised to transport intoxicants;(b)the period for which the permit is to be in force;(c)the quantity and description of intoxicants for which it is granted; and(d)any other particulars which may be prescribed.(4)A permit granted under this section shall extend to and include servants and other persons employed by the grantee and acting on his behalf.
