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Union of India - Section

Section 10 in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

10. Change of journey from lower class to higher class.-

(1)Charge of reservation shall be allowed on a reserved ticket of lower class for higher class on the same train and day or when reserved for a seat in a class for reservation of a berth in the same class on the same train and day, without levying and cancellation charges but on payment of fresh reservation fee for higher class/birth, provided that
(i)accommodation is available, and
(ii)the request for change is made
(a)either during the working hours of reservation office and up to six hours before the schedule departure of the train; or
(b)during the course of journey in the train.
(2)The change referred to under sub-rule (1) shall be allowed only once.
(3)If the ticket on which change of reservation has been allowed under sub-rule (1) is cancelled, cancellation charge shall be payable as follows, namely :
(a)cancellation charge as would have been due if the original reservation had been cancelled at the time when the change of reservation was allowed; and
(b)cancellation charge due in respect of the altered reservation as if the altered reservation is a fresh reservation.
[11. Non-commencement or missing of journey due to late running of trains - (1) No cancellation charge or clerkage shall be levied and full fare shall be refunded to all passengers holding reserved, RAC and waitlisted tickets, if the journey is not undertaken due to late running of the train by more than three hours of the scheduled departure of the train from the station commencing the journey subject to condition that -
(i)the ticket is surrendered upto the actual departure of the train;
(ii)in case of e-tickets, the TDR is filed online before the actual departure of the train for availing full refund.
(2)In case the ticket is cancelled or surrendered or if the request for refund of fare is filed online after the actual departure of the train, no refund of fare shall be admissible.
(3)Where a passenger holding a ticket, with or without reservation, misses connection for continued journey by another train at any junction station owing to late running of the train by which he had been travelling, the fare for the travelled portion shall be retained and the balance amount of ticket shall be refunded as the fare for untravelled portion, without levying any cancellation charge or clerkage, if he surrenders the ticket for such refund within three hours of the actual arrival of the train by which he had travelled and the refund of fare shall be granted at the junction station.]