Whoever knowingly gives or causes to be given a false alarm of fire to the fire brigade or to any officer or fireman thereof whether by means of a street fire, alarm-statement, message or otherwise, or with intent to give such false alarm, wilfully breaks the glass of, or otherwise damages a street fire-alarm, shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to one hundred rupees, or with both.
