(25)the rendering necessary of licences within the cantonment-(a)for persons working as job porters for the conveyance of goods;(b)for animals or vehicles let out on hire;(c)for the proprietors or drivers of vehicles, boats, or other conveyances, or of animals kept or plying for hire; [* * *] [The word "or" was rep. by Act 15 of 1942, s.12.](d)for persons impelling or carrying such vehicles or other conveyances; [or] [Inserted by Act 15 of 1942, s.12 ](e)[ for persons practising as nurses, midwives or dais;] [Inserted by Act 15 of 1942, s.12]
