- The contractor shall maintain at each warehouse such minimum stock of spirits, as may, from time to time, be fixed by the Excise Commissioner and notified by him in writing to the contractor. Should the stock at any warehouse fall below the prescribed minimum, the contractor shall forthwith make up the deficiency, and in default of his so doing within seven days after the receipt by him of notice from the Deputy Commissioner, the Superintendent of Excise or the officer-in-charge requiring him to do so, the Deputy Commissioner may secure the spirit required to make up the deficiency from any source he may think fit.The contractor shall be liable to pay to the Deputy Commissioner any excess of the cost of the spirit so secured (including cost of transit) over the price realised by the sale thereof at the prescribe rates to the licensed vendors, and also the sum required to compensate any loss to Government revenue or to the licensed vendors he may have incurred owing to the contractor's failure to maintain an adequate stock. The amount of such compensation shall be fixed by the Deputy Commissioner or (in the event of objection on the part of the contractor to the amount so fixed) by the Excise Commissioner.Warehouse
