Section 4 in The Drugs (Prices Control) Order, 1995
4. Information to be furnished by the manufacturer in relation to the Scheduled bulk drugs .-Every manufacturer, producing a Scheduled bulk drug shall furnish to the Government,-
(a)a list of all Scheduled bulk drugs produced by him within thirty days of the commencement of this Order and indicate the details of the cost of each of such bulk drug in Form I;(b)the details of the cost of each Scheduled bulk drug produced by him, including such bulk drug which has been produced after the commencement of this Order, in Form I by the 30th September, every year.
