(3)The transit pass referred to in sub-section (2) shall specify, -(a)The name and particulars of the person liable to pay octroi;(b)The nature and quality of the goods;(c)The amount of the transit fee paid;(d)The Municipality where the transit fee is paid;(e)The municipal areas of the Municipality through which such goods be carried; and(f)The municipal area of the Municipality where the goods are intended to consumed, used or sold.
