(1)A pass, in triplicate, shall be prepared by the officer in charge of the distillery, brewery or spirit warehouse when any liquor is issued under clause (4) of Rule 11 or according to Rule 11A.(2)One copy of the pass shall be delivered to the exporter, the second shall be forwarded to the Collector of the district to which the liquor is to be taken and the third shall be retained for record:(3)The pass shall state -(a)the name and address of the consignor;(b)the name and address of the consignee;(c)the description and exact quantity of foreign liquor despatch;(d)the rate of duty and total amount of duty paid; and(e)the route by which the foreign liquor is despatched.
