Subject to the provisions of the preceding rules, the licensee shall maintain a stock of plain and spiced country spirit, in the bottled form so that such stock shall at the beginning of each month after allowing for compliance with all orders in hand at the time, be equal to [the quantity of stock which may from time to time be determined by the Financial Commissioner keeping in view the requirement for ten days of the country liquor licensees in the State.] [Legislative Supplement Part III dated 5.9.66.] If, on account of an emergent and unexpected demand during the last days of the preceding month, the stock of the first day of any month is below the quantity required by this rules, the licensee shall in the beginning of the month, make it good with the least possible delay. In case of serious or continued failure to comply with this condition, the licensee may be required to pay a penalty determined by the Financial Commissioner and persistent failure to comply with this condition will entail the cancellation of the licensee's licence.[37. The licensee shall have always in stock, molasses or mahua store to be provided by him and approved by the Financial Commissioner, a quantity of molasses or mahua sufficient for the preparation of wash for full working of all his stills, calculated upon the date set forth in Rule 35 above for 10 full working days in the month from 1st October to 31st March and 7½ for full working days from 1st April to 30th September. This licensee shall on the 1st day and 15th days of each month's report to the Inspector the quantity then in stock and shall permit the Inspector to verify the quantity if he desires to do so.] [Substituted vide Notification No. G.S.R. 95/P.A. 1/14/Ss. 21 and 59/95, dated 24.11.1995.]
