Section 10(3) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
(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.
