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State of Gujarat - Section

Section 44 in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

44. 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 punished with imprisonment which may extend to three months or with fine which may extend to one thousand rupees, or with both.