Section 8(viii) in Bihar Spiced Country Spirit (Manufacture and Sale) Rules, 1976
(viii)Failure to supply spiced country spirit as specified in Rule 8(vi) supra shall entail penalty at the discretion of the Commissioner of Excise. The penalty may extend to the amount of the duty on the spirit demanded by the licensed vendors but not supplied together with compensation for any loss that may fall on Government in consequence of his failure to supply spirit.
