Section 22 in The Drugs (Prices Control) Order, 1995
22. Powers to review .-Any person aggrieved by any notification issued or Order made under paragraphs 3, 5, 8, 9 or 10 may apply to the Government for a review of the notification or Order within fifteen days of the date of publication of the notification in the Official Gazette or the receipt of the Order by him, as the case may be, and the Government may make such order on the application as it may deem proper:
Provided that pending a decision by the Government on the application submitted under the above paragraph, no manufacturer, importer or distributor, as the case may be, shall sell a bulk drug or formulation, as the case may be, at a price exceeding the price fixed by the Government of which a review has been applied for.
