Section 25 in The Drugs (Prices Control) Order, 1995
25. Power to exempt .-(1) The Government may, having regard to the factors mentioned in sub-paragraph (2) and subject to such conditions as it may specify, by an Order in the Official Gazette, exempt any manufacturer from the operation of all or any of the provisions of this Order.
(2)While granting exemption under sub-paragraph (1), the Government shall have regard to all or any of the following factors-(a)number of workers employed;(b)amount of capital invested;(c)range/group and type of products manufactured;(d)sales turnover;(e)production of bulk drugs from basic stage by a process developed through indigenous research and development, and which is significantly different from known processes and results in cost reduction;(f)production of a new drug which has not been produced elsewhere, if developed through indigenous research and development.
