124. Board may compound with livery stable-keepers.
- The Board, at their discretion, may compound for any period not exceeding one year, with livery stable-keepers and other persons keeping carts, carriages or animals for hire, for a certain sum to be paid for the carts, carriages or animals so kept by such person in lieu of the license fees specified in any order made by the Board under sections 117 and 118.
