Section 27 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
27. The offence of the ragging is not only punishable under Section 4 of Andhra Pradesh Prohibition of Ragging Act, 1997 but also under various provisions as envisaged in the relevant section of the Indian Penal Code, 1860 (Act 45 of 1860) and as per the specific directions to be given to the police officers for taking cognizance of such offences and criminal activities given by the authorities of the Police Department given from time to time.
