- The licensee shall always be bound to keep a minimum stock of liquor as maybe laid down from time-to-time by the Excise Commissioner. Failure to build up and to maintain the minimum stock of liquor and failure to maintain its regular supplies as specified by the Excise Commissioner, from time-to-time and/or failure to supply liquor within time, which the Excise Commissioner deems reasonable, shall render the licensee liable to pay such penalty as prescribed.
