Section 145(3) in The Punjab Land Revenue Act, 1887
(3)The [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] may impose on the collection of any village-cess comprised in the list such conditions as to police or other establishments connected with the village, market or fair in or on account of which the cess is levied, as it thinks fit.
