Section 16 in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
16. Discontinuation of journey due to dislocation of train services.
(1)When a train journey is dislocated en-route due to unforeseen circumstances, such as accident, breach or flood, full fare for the entire booked journey without any deduction for the travelled portion and without levy of cancellation charge shall be refunded at the station at which the journey is terminated under the following circumstances, namely:-(a)when the railway administration is unable to carry the passenger to destination station within a reasonable time by arranging transhipment or diversion or otherwise; or(b)when the passenger is involved in a railway accident or injured in the accident and does not continue his journey; or(c)in the case of death or injury to a passenger in a railway accident, the kith and kin of the passenger have to terminate the journey.(2)Where the railway administration offers to carry the passenger to his destination station by any diverted route or by arranging transhipment or otherwise, and the passenger is not willing to avail of such alternative arrangement, 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 charges, at the station at which the journey has been terminated.(3)Where the train journey is dislocated en-route due to bandh, agitation or rail roko, 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 charges.(4)If the trains, which have separate all-inclusive fare structure on point to point basis, are terminated at a nonscheduled stoppage of the train and the passenger is not willing to avail of the alternative arrangement made by the railway administration to carry the passenger to his destination station, fare for the distance travelled shall be retained based on the per kilometre fare of ticket and balance amount shall be refunded as the fare for unravelled portion of journey.
