Section 58(d) in Bihar and Orissa Excise Rules, 1919
(d)give such opportunity as he thinks to be required for the expression of opinion-(i)by railway authorities, on proposals for the grant of licences for shops near railway stations(ii)by Forest Officers, on proposals for the grant of licences for shops for supplying spirit or tari to aboriginal tribes inhabiting forests; and(iii)by large employers of labour in tea gardens, mills, factories and coal mines, on proposals for the grant of licences for shops for supplying spirit or tari to their labourers.
