Section 13 in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
13. Non-commencement or missing of journey due to late running of trains.
(1)No cancellation charge or clerkage shall be levied and full fare shall be refunded to all passengers holding reserved, RAC and wait-listed tickets, if the journey is not undertaken due to late running of the train by more than three hours of the scheduled departure of the train from the station commencing journey subject to condition that-(i)the ticket is surrendered upto the actual departure of the train;(ii)in case of e-ticket, the TDR is filed on-line before the actual departure of the train for availing full refund.(2)In case the ticket is cancelled or surrendered or if the request for refund of fare is filed on-line after the actual departure of train, no refund of fare shall be admissible.(3)Where a passenger holding a ticket, with or without reservation, misses connection for continued journey by another train at any junction station owing to late running of the train by which he had been travelling, the fare for travelled portion shall be retained and the balance amount of ticket shall be refunded as the fare for unravelled portion, without levying any cancellation charge or clerkage, if he surrenders the ticket for such refund within three hours of the actual arrival of the train by which he had travelled and the refund shall be granted at the junction station.
