Section 23 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
23. Photographs of students who have been involved in ragging and against when prima facie cases are made out shall be published in the notice board put up in a conspicuous place, and also published in local Newspapers. In addition, students should be cautioned that the moment they indulge in ragging they would have a bleak future in as much as they would not be entitled to get a passport or visa to go abroad, if a case is registered in the police station or if their academic records are tainted with black marks.
