The State Government may, from time to time, 1 make rules consistent with this Act as to--(a) the discipline and remuneration of the village and road- police and the regulation of their number, location and duties;(b)the disposal of unclaimed property under Act No. 5 of 1861 (for the regulation of police), sections 25, 26 and 27;(c)public health and conservancy at fairs and other large public assemblies, and the maintenance of a proper watch and ward at such fairs and assemblies;(d)imposing 2 taxes for those purposes only;(e) 3 the keeping and custody of civil, criminal and revenue records.] 4
