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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(3)In case, on a party ticket or a family ticket issued for travel of more than one person, some persons have confirmed reservation and others are on waiting list, full refund of fare, less clerkage, shall be admissible for confirmed passengers also provided that the entire ticket is surrendered for cancellation within six hours before the scheduled departure of the train and upto two hours after actual departure of the train.][7. Unused waitlisted or RAC tickets or waitlisted - (1) If a waitlisted ticket or RAC ticket is presented for cancellation, refund of fare shall be made after deducting the clerkage in the following manner, namely:-
(i)the ticket is presented for cancellation upto three hours after the actual departure of the train irrespective of the distance;
(ii)the passenger may get the tickets cancelled from any Passenger Reservation System(PRS) counters or the designated current counters;
(iii)no refund of fare shall be granted on RAC ticket or waitlisted ticket after three hours of the actual departure of the train.