169. And from proper authority in exporting district.
- Such import shall not be made unless the importer has obtained from the proper authorities in the exporting district a pass containing the following particulars, namely :-(a)the gross weight of the package and the net weight of the bhang therein ;(b)the number of bags of bhang protected by the pass ;(c)the distinguishing marks by which such bags may be identified ;(d)the name of the person to whom delivery is to be given ; and(e)the route by which the bhang is to be conveyed.
