Section 11A(2) in Bihar and Orissa Excise Rules, 1919
(2)The permit shall specify -(a)the name and address of the person or firm authorised to import;(b)the name and address of the exporter;(c)the destination and quantity of foreign liquor;(d)the rate of duty leviable in the State of import:Provided that in the case of troops and military bodies of the Defence services, the duty may be adjusted by book transfer.]
