Section 14(2) in The Drugs (Prices Control) Order, 1995
(2)Every manufacturer, importer or distributor of a formulation intended for sale shall display in indelible print mark, on the label of container of the formulation and the minimum pack thereof offered for retail sale, the retail price of that formulation, notified in the Official Gazette or ordered by the Government in this behalf, [with the words "maximum retail price" ["or max retail price or MRP"][preceding it and "inclusive of all taxes" succeeding it] [Substituted by S.O. 946(E), dated 26.6.2006, for " with the words `retail price not to exceed' preceding it, `local tax extra' succeeding it," (w.e.f. 2.10.2006). ], and "Under Government Prices Control" on a red strip in the case of Scheduled formulations:Provided that in the case of a container consisting of smaller saleable packs, the retail price of such smaller pack shall also be displayed on the label of each smaller pack and such price shall not be more than the pro-rata retail price of the main pack rounded off to the nearest paisa.
