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State of Uttarakhand - Section

Section 23 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

23. Punishment for false report.

- Any person who wilfully makes a false report of the outbreak of a fire to the any member of the Uttarakhand Fire and Emergency Service authorised to receive such report shall be liable upon conviction before a magistrate to a fine not exceeding five thousand.