- Permits for the transport of liquor or intoxicating drug may be issued by the 76[Commissioner] or by any person duly empowered in that behalf.Such permits shall be either general for definite periods and kinds of liquor or intoxicating drugs, or special for specified occasions and particular consignments only.Every permit shall specify:-(a)the name of the person authorised to transport liquor or intoxicating drugs;(b)the period for which the permit is to be in force;(c)the quantity and description of liquor or intoxicating drugs for which it is granted;(d)any other particulars which the Government may prescribe.General permits shall be granted only to persons licensed under this Act and shall cover any quantity of liquor transported at any one time within the quantity specified in the permit.Permits shall extend to and include servants and other persons employed by the grantees and acting on their behalf.IV. - Manufacture, Possession and Sale
