Section 2 in Andhra Pradesh Prohibition Of Ragging Act, 1997
2. Definitions.—
In this Act, unless the context otherwise requires :—(a)“Act” includes words either spoken or written or signs or sounds or gestures or visible representations;(b)“Educational Institution” means and includes a college, or other institution by whatever name called, carrying on the activity or imparting education therein (either exclusively or among other activities); and includes an orphanage or boarding home or hostel or a tutorial institution or any other premises attached thereto;(c)“Government” means the State Government of Andhra Pradesh;(d)“Notification” means the notification published in the Andhra Pradesh Gazette and the word ‘notified’ shall be construed accordingly;(e)“Ragging” means doing an act which causes or is likely to cause insult or annoyance of fear or apprehension or threat or intimidation or outrage of modesty or injury to a student;(f)“Student” means a person who is admitted to an educational institution and whose name is lawfully borne on the attendance register thereof;(g)All words and expressions used but not defined in this Act shall have the meanings assigned to them under the Andhra Pradesh Education Act, 1982 (A.P. Act 1 of 1982) or the Indian Penal Code, 1860 (Central Act 45 of 1860) respectively.
