Section 636(5) in Rules under the United Provinces Excise Act, 1910
(5)The pass in Form F.L. 23 shall state clearly-(a)the name and address of the consignor;(b)the name and address of the consignee;(c)the exact description and quantity of each kind of foreign liquor despatched under the pass;(d)the route by which it is despatched;(e)the date of despatch; and(f)in case of export against duty paid permit, the fact that the duty has been prepaid in the State of import.
