(3)Every such pass shall specify—(a)the name of the person authorized to import, export or transport intoxicant or hemp;(b)the period for which the pass is to be in force;(c)the quantity and description of intoxicant or hemp for which it is granted; and(d)the places from and to which intoxicant 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.
