Section 30 in The Dadra and Nagar Haveli Excise Regulation, 2012
30. Declaration of ex-factory and maximum retail price. - The ex-factory price and maximum retail price shall be declared by the manufacturer or the licensee along with the application for registration of brand and label to the Excise Commissioner :
Provided that maximum retail price shall be determined based on declared ex-factory price, applicable duties or fees, margins to wholesalers or retailers and any other declared basis as may be prescribed.
