Section 2(c) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
(c)"ragging" means any act, conduct or practice by which dominant power of senior students, former students or outsiders, is brought to bear on students freshly enrolled or students who are in any way considered junior by other students and includes individual or collective acts or practices which -(i)involve physical or psychological assault or threat or use of force or wrongful confinement or restraint; or(ii)violate the status, dignity and honour of such students; or(iii)expose students to ridicule and contempt and affect their self-esteem; or(iv)entail verbal abuse and aggression, indecent gestures and obscene behaviour.
