Section 36(1) in The Delhi School Education Rules, 1973
(1)No student shall indulge in any of the following practices, namely:-(a)spitting in or near the school building except where the spitting is made in any spittoon provided by the school;(b)disfiguring or otherwise damaging any school property;(c)smoking;(d)any form of gambling;(e)use of drugs or intoxicants except on prescription by a registered medical practitioner;(f)rowdyism and rude behaviour;(g)use of violence in any form;(h)casteism, communalism or practice of untouchability.
