Section 4 in The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009
4. Punishable ingredients of ragging .-
Abetment to ragging; Criminal conspiracy to rag; Unlawful assembly and rioting while ragging; Public nuisance created during ragging; Violation of decency and morals through ragging; Injury to body, causing hurt or grievous hurt; Wrongful restraint; Wrongful confinement; Use of criminal force; Assault as well as sexual offences or even unnatural offences; Extortion; Criminal trespass; Offences against property; Criminal intimidation; Attempts to commit any or all of the above mentioned offences againstthe victim(s); Physical or psychological humiliation. All other offences following from the definition of "ragging".
