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State of Andhra Pradesh - Section

Section 28 in The Andhra Pradesh Fire Service Act, 1999

28. Penalty for wilfully obstructing fire-fighting operations:

- Any person who wilfully and without any reasonable cause obstructs or interferes with any member of the service who is engaged in fire-fighting operations shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.