Section 10(1) in The East Punjab Drugs (Control) Act, 1949
(1)The [State] Government, or any officer empowered in this behalf by it may direct dealers or producers in general or any dealer or producer in particular, to mark any drug exposed or intended for sale with the sale price or to exhibit on the premises a price list of drugs held for sale and may further give directions as to the manner in which any such direction as aforesaid is to be carried out.
