Section 328(7) in Rules under the United Provinces Excise Act, 1910
(7)No new shop shall be opened within a quarter of a mile of a railway station without previous intimation of the site to the railway administration concerned. If any objection is raised by that administration, which is not accepted by the licensing authority as a sufficient reason for refusing the licence, the question shall be referred for the views of the Excise Commissioner. The same procedure shall be adopted when complaint are made by railway administration with regard to an existing shop.
