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State of Arunachal Pradesh - Section

Section 14 in Arunachal Pradesh Fire and Emergency Services Act, 1991

14. Failure to give information.

- Any person having any information regarding outbreak of fire shall communicate the same without delay to the nearest Fire Station and if such person fails to communicate without just cause shall be deemed to have committed an offence punishable under the first part of section 176 of the Indian Penal Code.