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Union of India - Section

Section 22 in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

22. Refund of fare on unused tickets and freight realised on luggage tickets in respect of luggage booked on same ticket in case journey is not undertaken.

(1)Refund of freight on luggage shall be granted by the station master in accordance with the following Table, namely:-Table
(1) (2) (3)
(a) If luggage is with-drawn at starting station Luggage ticket shall be cancelled and freight alreadycollected shall be refunded after recovery of wharfage charges,if any, and deduction of cancellation charge of rupees five perluggage ticket and journey ticket shall be endorsed to thiseffect.
(b) If luggage is already dispatched from the starting station Freight charges on weight admissible as free allowance shallbe collected and remarks to this effect endorsed on journeyticket.
(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 provided in these rules.