Section 43 in The Andhra Pradesh (Andhra Area) 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 Andhra Pradesh 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 under this section shall be liable to simple imprisonment for a period which may extend to six months and shall also be liable to fine.
