(3)the Transit pass referred to in sub-section (2) shall specify, -(a)the name and particulars of the person liable to pay octroi;(b)the nature and quantity of the goods;(c)the amount of the transit fee paid;(d)the Municipality where the transit fee is paid;(e)the municipal areas of the Municipality through which such goods may be carried; and(f)the municipal area of the Municipality where the goods are intended to be consumed, used or sold.
