Subject to the provisions of the preceding rules, the licensee shall maintain a stock of plain and spiced country spirit, in the bottled form so that such stock shall at the beginning of each month after allowing for compliance with all orders in hand at the time, be equal to[the quantity of stock which may from time to time be determined by the[Excise Commissioner] [Legislative Supplement Part III dated 5.9.66.] keeping in view the requirement for ten days of the country liquor licensees in the State.] If, on account of an emergent and unexpected demand during the last days of the preceding month, the stock of the first day of any month is below the quantity required by this rules, the licensee shall in the beginning of the moth, make it good with the least possible delay. In case of serious or continued failure to comply with this condition, the licensee may be required to pay a penalty determined by [the Collector and persistent failure to comply with this condition will entail the cancellation of the licensee's licence by the Excise Commissioner on recommendation of the Collector.
