Section 5 in The Drugs (Prices Control) Order, 1995
5. Information to be furnished by the manufacturer in relation to the non-Scheduled bulk drugs .-Every manufacturer, producing a non-Scheduled bulk drug shall furnish to the Government,-
(a)a list of all such bulk drugs produced by him within thirty days of the commencement of this Order and indicate the details of the cost of each of such bulk drug in Form II;(b)the details of the cost of each non-Scheduled bulk drug produced by him, including such bulk drug which has been produced after the commencement of this Order, in Form II:Provided that, for the purpose of this paragraph, the Government, may after making such inquiry as it may deem necessary in public interest, fix or revise the price of any non-Scheduled bulk drug and the manufacturer or importer of such bulk drug shall [give effect to the price so fixed or revised, within fifteen days of the receipt of the Order and not sell such non-Scheduled bulk drug at a price exceeding the price so fixed or revised thereafter].
