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State of Bihar - Section

Section 50 in Bihar Fire Service Act, 2014

50. Penalty for wilfully obstructing the fire fighting, rescue operations.

- Any person who wilfully obstructs or interferes with any member of the Fire 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 thousand rupees, or with both.