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State of Odisha - Section

Section 19 in The Orissa Fire Service Act, 1993

19. Penalty for false report.

- Any person who knowingly gives or causes to be given false report, of the outbreak of fire to any person authorised to receive such report by means of statement, message or otherwise shall, on conviction, be punishable with imprisonment which my extend to three months, or with fine which may extend to five hundred rupees, or with both.Chapter-V Miscellaneous