(8)Subject to the provisions of these rules, every licensee shall, in respect of liquor, which he is licensed to sell, meet the demand of every customer entitled to be served, who tenders payment, for what is required by hi n, and the licensee shall maintain sufficient stock of liquor, in which he is licensed to deal, to meet the probable demand. This rule does not compel a licensee to meet the demand of a customer even if accompanied by a tender of payment if the customer owes payment for liquor, previously sold under the licence on credit, in case where a sale of credit is permissible.
