Section 3(xi) in The Goa Prohibition of Ragging Act, 2008
(xi)the private commercially managed lodges or hostels outside campus shall, on the recommendation of concerned head of educational institution, be registered with the local police authorities. No such lodge or hostel shall be started without the permission of the concerned head of the educational institution. The local police, local administration and institutional authorities shall ensure vigil on any incident of ragging. The management of such private lodge or hostel shall be responsible for reporting cases of ragging in such premises. Non-reporting of such cases shall entitle the head of the educational institution to cancel the permission issued.
