Section 29 in The Andhra Pradesh Fire Service Act, 1999
29. Penalty for false report:
- Any person who knowingly gives or causes to be given a false report of the outbreak of a fire to any person authorised to receive such report by means of a statement, message or otherwise, shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
