Section 21 in The United Provinces Fire Service Act, 1944
21. Punishment for false report. -
Any person who willfully makes a false report of the outbreak of a fire to the Superintendent of Police, or to the officer-in-charge of any police station, or to any member of the U.P. Fire Service authorized by the Superintendent of Police to receive such report, shall be liable upon conviction before a Magistrate to a fine not exceeding Rs. 50.
