62A. [ Penalty for false alarm of fire. [Inserted by section 2 of the Madras City Police (Second Amendment) Act, 193 (Tamil Nadu Act XIII of 1933).]
- Whoever gives or causes to be given [to any fire-brigade in the City of [Chennai] or to any member thereof or to any member of the Tamil Nadu Fire Services having jurisdiction over the City or any part thereof] 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 the section after having been previously convicted either under this section or under section 43 of the Tamil Nadu District Police Act, 1859 (Central Act XXVI of 1859), shall be liable to simple imprisonment for a period which may extend to six months and shall also liable to fine.]
