Section 28 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
28. Ragging is cognizable offence. The same may be reported to the police. However, the police should be called in or allowed entry in the campus at the instance of the head of the institution or the person in charge. The police also deal with such incidents when brought to its notice for action by keeping in mind that they are dealing with students, but not as criminals. The action of the Police should never be violent and always be guided by correctional attitude.
