Section 8 in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
8. Refund on cancellation of tickets booked through internet (i and e-tickets).
(1)The e-tickets shall be cancelled through internet and the refund of fare shall be credited to the account from which booking transaction took place, after deducting the applicable charges and in case of i-tickets, the ticket shall be cancelled at the reservation counter and thereafter on on-line application, refund due shall be credited to the account from which booking transaction took place.(2)In case of a confirmed ticket booked through internet, refund of fare shall be granted in accordance with rule 6.(3)In case of RAC tickets booked through internet, refund of fare shall be granted in accordance with rule 7.(4)In case of e-tickets booked through internet (confirmed or RAC), such tickets shall be cancelled on-line or on-line TDR shall be filed within the time limits prescribed under these rules for obtaining refund.(5)In case of wait-listed e-tickets on which status of all the passengers is on waiting list even after preparation of reservation chart, names of all such passengers booked on that Passenger Name Record (PNR) shall be dropped from the reservation chart and refund of fare shall be credited to the account from which booking transaction took place after deducting clerkage and in case of wait-listed i-tickets, such tickets shall be cancelled at the computerised Passenger Reservation System (PRS) counter within the time limits prescribed under these rules and thereafter refund can be claimed on-line and the refund shall be credited to the account from which booking transaction took place, in accordance with rule 7.(6)(i)In case, on a party e-ticket or a family e-ticket issued for travel of more than one passenger, some passengers have confirmed reservation and others are on RAC or waiting list, full refund of fare, less clerkage, shall be admissible for confirmed passengers also subject to the condition that the ticket shall be cancelled on-line or on-line TDR shall be filed for all the passengers upto thirty minutes before the scheduled departure of the train.(ii)In case of party e-ticket or family e-ticket issued for travel of more than one passenger, some passengers have confirmed reservation and others are on the list of RAC or waiting list, then in case of passengers on RAC or waiting list not travelling, a certificate shall be obtained from the ticket checking staff to that effect and refund of fare shall be processed on-line through TDR, indicating the details of the certificate issued by ticket checking staff and the on-line TDR shall be filed upto seventy-two hours of actual arrival of the train at passengers' destination and the original certificate issued by the ticket checking staff shall be sent through post to Indian Railway Catering and Tourism Corporation (IRCTC), and the fare shall be refunded by Indian Railway Catering and Tourism Corporation (IRCTC) to the customer's account after due verification.(7)No refund of fare shall be admissible on the tickets having confirmed reservation in case the ticket is not cancelled or TDR not filed on-line upto four hours before the scheduled departure of the train.(8)No refund of fare shall be admissible on RAC e-tickets in case the ticket is not cancelled or TDR not filed on-line upto thirty minutes before the scheduled departure of the train.(9)In case of cancellation of trains, automatic full refund of fare on confirmed or RAC e-tickets shall be directly credited to the account from which booking transaction took place and on-line cancellation or filing of TDR shall not be required in such case.(10)In other circumstances, the refund shall be admissible as per the time limit mentioned in rule 9, sub-rules (1) and (2) of rule 13 and rules 14, 16, 17 and 18 subject to filing of on-line TDR and wherever a certificate from ticket checking staff is required, the passenger shall obtain the same to that effect whereupon refund of fare shall be processed on-line through TDR, indicating the details of the said certificate and the original certificate shall be sent through post to the Indian Railway Catering and Tourism Corporation (IRCTC), and thereafter the fare due shall be refunded by Indian Railway Catering and Tourism Corporation (IRCTC) to the customer's account after due verification.
