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State of Odisha - Section

Section 17 in The Orissa Fire Service Act, 1993

17. Failure to take precautions.

- Any person who fails, without reasonable cause, to comply with the requirements specified in a notification issued under Sub-section (1) of Section 10 or of a direction issued under Subsection (2) of that section shall, on conviction, be punishable with a fine which may extend to five hundred rupees.