88. False alarm of bomb or fire or damage to fire brigade.
- Whoever knowingly gives or causes to be given a false alarm of bomb placed somewhere to police or any public authority by telephone or other means whatsoever or of fire to the fire brigade of the Government or of a municipality or to any officer or fireman thereof, whether by means of a street fire alarm, statement, message or otherwise, or with intent to give such false alarm wilfully breaks ¦the glass of, or otherwise damages, a street or building fire alarm shall, on conviction, be punished with imprisonment for a term which may extend to one month or with fine which may extend to one thousand rupees, or with both.
