Section 3 in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
3. Prohibition of ragging.
(1)No person shall practise ragging in any form, within or outside the premises of an educational institution.(2)Any person who contravenes the provisions of sub-section (1), shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to fifty thousand rupees or with both.
