(g)where the collection of an octroi [or terminal tax] [Inserted by Act No. 1 of 1922.] has been sanctioned, fix limits for the purpose of collecting the same, and may prescribe routes by which [animals or articles] [Substituted for the words 'goods or animals' by Punjab Act No. 2 of 1923.] or both which are subject to octroi [or terminal tax] [Inserted by Act No. 1 of 1922.] may be imported into the municipality [or exported therefrom] [Substituted for the words 'goods or animals' by Punjab Act No. 2 of 1923.];
