(2)If and whenever the stock of spirit falls below the minimum prescribed under Sub-rule (1), the licensee shall forthwith replenish the stock up to the prescribed minimum at the least and in default of his so doing within the period to be fixed by the Collector either by a general or special order duly intimated to the said licensee, the Collector may procure the quantity of spirit required from any source he may think fit to restore the said minimum stock.
