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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1) in Kerala Police Act, 1960

(1)Whoever gives to causes to be given to any police officer or to any fire-brigade or to any member thereof or of any member of the fire services, whether by means of a street fire-alarm, statement, message or otherwise, any alarm of fire which he knows to be false, or does not believe to be true, shall on conviction be liable to fine which may extend to fifty rupees.