Section 14 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
14. No person who is not studying in the given educational institution shall be allowed to enter any hostel of boys or girls attached to the concerned educational institution. However, by obtaining prior written permission of the warden of the hostel, he may be so allowed. Provided, however, that in case of girls hostel, no male student or any male person shall have any access to a girl inmate of the hostel except in the presence of the Care taker of the ladies hostel apart from obtaining advance permission of the Warden for the purpose.
