Section 43 in The Tamil Nadu District Police Act, 1859
43. Penalty for false alarm of fire.—
Whoever gives or causes to be given to any fire-brigade or to any member thereof or to any member of the Tamil Nadu Fire Services, whether by means of a street fire-alarm, statement, message or otherwise, any alarm of fire which he knows to be false, shall be liable on conviction to fine which may extend to fifty rupees.Whoever is convicted under this section, after having been previously convicted either under this section or under Section 62-A of the Madras City Police Act, 1888, shall be liable to simple imprisonment for a period which may extend to six months and also be liable to fine.
