Section 16(1) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(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.
