Section 7 in The DCI Regulations on Curbing the Menace of Ragging in Dental Colleges, 2009
7. 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 against the victim(s);. Physical or psychological humiliation;. All other offences flowing from the definition of "Ragging".
