Section 18 in The Drugs (Prices Control) Order, 1995
18. Manufacturer, distributor or dealer not to refuse sale of drug .-Subject to the provisions of the Drugs and Cosmetics Act, 1940 (23 of 1940) and the Rules framed thereunder,-
(a)no manufacturer or distributor shall withhold from sale or refuse to sell to a dealer any drug without good and sufficient reasons;(b)no dealer shall without from sale or refuse to sell any drug available with him to a customer intending to purchase such drug.
