Section 998(3) in Rules under the United Provinces Excise Act, 1910
(3)That the pass shall be valid only for a period specified therein; that the consignment shall be conveyed only by the route specified in the pass; and that the package or packages containing the drugs shall in no case be retained in the possession of the consignor or any other person during transit by rail but shall be declared as such drugs, and regularly booked under the bye-laws of the railway accepting them relating to goods or parcel traffic.
