Section 2(d) in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010
(d)"Ragging" means asking a student to do any act or perform something, causing, inducing, compelling or forcing a student by way of either by words or sign or signal to do any act which detracts from human dignity or violates his person in any way or exposes him to ridicule, intimidating, wrongfully restraining, wrongfully confining and injuring or holding out to him any threat or intimidation, wrongful restraint, wrongful confinement, injury or the use of criminal force.
