39C. 1[ 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 39A should be performed by police- officers enrolled under 2[ Act V 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.