Section 15 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
15. Any girl inmate of the hostel who has gone out of the hostel premises for a personal errand shall return to the hostel latest by 9.00 p.m. If she is delayed, she should render written explanation there and then to the Care taker of the hostel who shall allow her to enter the hostel. occupy her seat in the room allotted to her on such written explanation submitted by her. The written explanation so submitted shall be forwarded to the Warden of the hostel by the Care taker as soon as possible but not later than 9.00 a.m. on the next day.
