Section 3(2) in The Newspapers (Price Control) Act, 1972
(2)In making under sub- section (1) any order determining the maximum price which may be charged for any newspaper referred to in that sub- section, the Central Government shall have regard to-(a)the basic price of the newspaper;(b)the excise duties and other taxes, if any, payable in respect of the newspaper;(c)any special circumstances arising on or after the basic price date of the newspaper and having a bearing on the cost of the production of newspapers; and(d)all other relevant circumstances: Provided that the maximum price determined in respect of a news- paper shall in no case be less than its basic price.
