(3)The name of the licensee or his agent (i.e., transporter) who will take delivery of the consignment of liquor and transport the same to the canteen or lessee-manager's shop.On receipt of the application the Superintendent of Excise shall, if he sees no objection, issue a pass in quadruplicate in the case of canteens or in triplicate in the case of lessee-manager shop authorising the issue and transport of spirit. The original copy of the pass shall be kept in the Excise office. The remaining copies shall be made over to the licensee or his agent as named in the application to present to the Officer-in-charge of the distillery or warehouse as the case may be, who will issue spirits with necessary endorsement on the passes.
