(b)[ limit the rates which may be demanded for the hire of any carriage, cart, or other conveyance,or of animals hired to carry loads or persons, or for the services of persons hired to carry loads or to impel or carry such conveyances and limit the loads which may be carried by any animal or carriage, cart or other conveyance, playing for hire, within the limits of the municipality:] [Substituted by Punjab Act No. 3 of 1933.]
