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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(1)No cancellation charge or clerkage shall be levied and full fare shall be refunded to all passengers holding reserved, RAC and wait-listed 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 journey subject to condition that-
(i)the ticket is surrendered upto the actual departure of the train;
(ii)in case of e-ticket, the TDR is filed on-line before the actual departure of the train for availing full refund.