Section 25(2) in The Drugs (Prices Control) Order, 1995
(2)While granting exemption under sub-paragraph (1), the Government shall have regard to all or any of the following factors-(a)number of workers employed;(b)amount of capital invested;(c)range/group and type of products manufactured;(d)sales turnover;(e)production of bulk drugs from basic stage by a process developed through indigenous research and development, and which is significantly different from known processes and results in cost reduction;(f)production of a new drug which has not been produced elsewhere, if developed through indigenous research and development.
