Section 15(1) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
(1)Where the air-conditioning facility could not be provided for a portion of journey, refund on tickets issued for air-conditioned coaches shall be granted for such portion on the following basis, namely :(a)if the ticket is for air-conditioned first class, the difference between the air-conditioned first class fare and first class fare;(b)if the ticket is for air-conditioned sleeper/air-conditioned 3-tier sleeper class, the difference between air-conditioned sleeper/air-conditioned 3-tier sleeper class fare and sleeper class fare (Mail and Express);(c)if the ticket is for air-conditioned chair car, the difference between air-conditioned chair car fare and second class fare (Mail and Express);(d)if the ticket is for executive class, the difference between the notified executive class fare for the concerned section and the first class fare (Mail and Express) for the concerned distance of that section.
