Section 20 in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
20. Refund of fare on unused tickets and freight realised on luggage tickets in respect of luggage booked on the same ticket in case the journey is not undertaken.-
(1)Refund of freight on luggage shall be granted by the station master as under :(a)Luggage is withdrawn at starting station.- Luggage ticket shall be cancelled and freight already collected shall be refunded after recovery of wharfage charges, if any, and deduction of cancellation charge of rupees five per luggage ticket. Journey ticket shall be endorsed to the effect.(b)Luggage already despatched from the starting station.- Freight charges on weight admissible as free allowance shall be collected and remarks to this effect endorsed on journey ticket.(2)On production of journey ticket on which luggage has been booked, the fare shall be refunded only if bearing the endorsement referred to in sub-rule (1) on the unused ticket after deducting the cancellation charges or clerkage as per rules.[21. Application for refund of Passenger Reservation System (PRS) tickets in other circumstances -(1)For refund of fare under circumstances other than those specified in these rules or under circumstances like `bandh' or agitations or floods, etc., the passengers could not reach the reservation counter or station or current counters for cancellation of tickets, in those cases, a TDR shall be issued to the passenger and the passenger may apply for refund of fare within ten days from the day of commencement of journey to the Chief Commercial Manager (Refunds) of the railway administration under whose jurisdiction the TDR issuing station comes, enclosing the original TDR.(2)In the circumstances specified in sub-rule(1), the TDR shall be issued only upto three days after the scheduled departure of the train.][Substituted by Notification No. G.S.R. 362(E) dated 6.6.2013 (w.e.f. 24.7.1998)][Substituted by Notification No. G.S.R. 362(E) dated 6.6.2013 (w.e.f. 24.7.1998)][Substituted by Notification No. G.S.R. 362(E) dated 6.6.2013 (w.e.f. 24.7.1998)][Substituted by Notification No. G.S.R. 362(E) dated 6.6.2013 (w.e.f. 24.7.1998)][Substituted by Notification No. G.S.R. 362(E) dated 6.6.2013 (w.e.f. 24.7.1998)][Substituted by Notification No. G.S.R. 362(E)dated 6.6.2013 (w.e.f. 24.7.1998)][Substituted by Notification No. G.S.R.(E) dated 6.7.2013 (w.e.f. 24.7.1988)]
