The licensee shall have always in stock, in gur, molasses or mahua store to be provided by him and approved by the [Excise commissioner], [Legislative Supplement Part III dated 28.1.69.] a quantity of gur, molasses or mahua sufficient for the preparation of wash for the full working days in the month from October to March, inclusive and for 7½ full working days in the months from April to September. This stock shall be calculated on the basis that it requires 1.12 quintals of Gur or 1.49 quintals of molasses or mahua to prepare 454.6 litres of wash provided that if the licensee maintain a stock of country spirit over and above the quantity required by Rules 36 above, then the stock of gur, molasses or mahua may be correspondingly reduced. In making this calculation 0.373 quintals of gur, molasses or mahua shall be considered equivalent to 22.733, 153.911 and 13.638 proof litres of country spirit, respectively. The licensee shall, on the 1st and 15th day of each month, report to the inspector the quantity then in stock and shall permit the inspector to verify the quantity if he desides to do so.
