Section 15 in The Drugs (Prices Control) Order, 1995
15. Display of prices of non-Scheduled formulations and price list thereof .-(1) Every manufacturer, importer or distributor of a non-Scheduled formulation intended for sale shall display in indelible print mark, on the label of container of the formulation and the minimum pack thereof offered for retail sale, the retail price of that formulation [[with the words "maximum retail price" ["or max retail price or MRP"] [preceding it and "inclusive of all taxes" succeeding it] [ Substituted by S.O. 642(E), dated 19.7.1995, for " maximum retail price" (w.e.f. 19.7.1995).][, and the words "Not Under Price Control" on a green strip] [Inserted by S.O. 1640(E), dated 29.9.2006 (w.e.f. 29.9.2006). ]:
Provided that in the case of a container consisting of smaller saleable packs, the retail price of such smaller pack shall also be displayed on the label of each smaller pack and such price shall not be more than the pro-rata retail price of the main pack rounded off to the nearest paisa.(2)Every manufacturer or importer shall issue a price list and supplementary price list, if required, of the non-Scheduled formulations in Form V to the dealers, State Drugs Controllers and the Government indicating changes, from time to time.(3)Every retailer and dealer shall display the price list and the supplementary price list, if any, as furnished by the manufacturer or importer, on a conspicuous part of the premises where he carries on business in a manner so as to be easily accessible to any person wishing to consult the same.
