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State of Arunachal Pradesh - Section

Section 16 in Arunachal Pradesh Fire and Emergency Services Act, 1991

16. False report.

- Any person who knowingly gives or cause to be given a false report of the outbreak of fire to any person authorised to receive such report by means of a statement, message or otherwise shall be punishable on conviction before a Magistrate with imprisonment for three months or with fine not exceeding five hundred rupees or with both;