Section 23 in The Drugs (Prices Control) Order, 1995
23. Power to issue guidelines and directions .-(1) The Government, may for the purpose of implementing the provisions of this Order, authorise any officer by a general or special Order, to inspect the premises of any manufacturer, importer, distributor or dealer and such manufacturer, importer, distributor or dealer shall allow such authorised officer and make available all relevant information required for the purpose.
(2)The Government may, from time to time, issue such guidelines and directions, consistent with the provisions of this Order to any manufacturer or importer as may be necessary to carry out the provisions of this Order and such manufacturer or importer shall comply with such guidelines and directions.
