Section 12(2) in The Drugs (Prices Control) Order, 1995
(2)The existing amount, if any, in the Drugs Prices Equalisation Account on or before the date of commencement of this Order, and the amount deposited under sub-paragraph (1) shall be utilised for,-(a)paying to the manufacturer, importer or distributor, as the case may be, the shortfall between his retention price and the common selling price or, as the case may be, the pooled price for the purpose of increasing the production, or securing the equitable distribution and availability at fair prices, of drugs;(b)meeting the expenses incurred by the Government in discharging the functions under this paragraph; and(c)promoting higher education and research in Pharmaceutical Sciences and Technology and for the purposes incidental thereto.
