39C. Power to direct local taxation for payment of police enrolled under Act V of 1861.
- Whenever it seems to the State Government expedient that the duties of watch-and-ward and other internal police-service of any town or village not comprised within the limits of a municipality or within the limits of a village-watchman's beat as defined under the power conferred by section 39-A should be performed by Police-officers enrolled under Act V of 1861, the State Government may direct that the said service shall be so performed, and may also, * * * * * , direct that the charges for the time being fixed by such State Government on account of such service shall be defrayed by taxes to be levied in such town or village.
