(1)The Commissioner, or a Deputy Commissioner, or any other officer authorised by the State Government may grant passes for the import, export or transport of any liquor, intoxicating drug or hemp.(2)Such passes may be either general for definite periods of time and definite kinds of liquor, intoxicating drug or hemp, or special for specified occasions and particular consignments only.(3)Every such pass shall specify—(a)the name of the person authorised to import, export or transport liquor, intoxicating drug or hemp;(b)the period for which the pass is to be in force;(c)the quantity and description of liquor, intoxicating drug or hemp for which it is granted; and(d)the places from and to which liquor, intoxicating drug or hemp are to be imported, exported or transported, and in the case of places more than ten miles apart, the route by which they are to be conveyed.
