Section 39-C — Power to direct local taxation for payment of police enrolled under Act 5 of 1861.

1 [39-C. Power to direct local taxation for payment of police enrolled under Act 5 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 2 Act 5 of 1861, the State Government may direct that the said service shall be so performed, and may also 3 *** direct that the charges for the time being fixed by such Government on account of such service shall be defrayed by taxes to be levied in such town or village.

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