Section 1(iii) in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012
(iii)They shall apply to all the Pharmacy institutions established in accordance with the provisions of the Pharmacy Act, 1948 & regulations framed thereunder as amended from time to time for the purpose of imparting pharmacy education in the country and cover all the premises, whether being academic, residential, playgrounds, canteen, or other such premises of such Pharmacy Institutions whether located within the campus or outside, and to all means of transportation of students, whether public or private, accessed by students for the pursuit of studies in such Pharmacy Institutions.
