Section 8(1) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(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.
