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State of Bihar - Section

Section 16 in The Bihar Fire Service Act, 1948

16. Punishment for false report.

- Any person who wilfully makes a false report of the outbreak of a fire to the City Superintendent of Police, or the District Superintendent of Police or to any police-station or fire-station or to any member of the Bihar Fire Service shall be punishable upon conviction before a Magistrate with fine which may extend to fifty rupees, or in default, simple imprisonment which may extend to one month.