Section 6 in The Drugs (Prices Control) Order, 1995
6. Power to direct manufacturers of bulk drugs to sell bulk drugs to other manufacturers of formulations .-(1) With a view to achieving adequate production and regulating the equitable distribution, the Government may, from time to time, by general or special order, direct any manufacturer of any bulk drug to sell such bulk drug to such other manufacturers of formulations as may be specified in such order:
Provided that while making any such order, the Government shall have regard to all or any of the following factors, namely:-(i)the requirement for captive consumption of such manufacturer; and(ii)the requirement of other manufacturers.(2)For the purpose of making any order under sub-paragraph (1), the Government may call for such information from manufacturer, importer or distributor, of bulk drugs, as it may consider necessary and such manufacturer, importer or distributor shall be bound to furnish such information within such time as may be specified by the Government.
