Section 20 in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
20. Refunds.
(1)Refunds on unused coupons returned to the Railway Administration concerned by the Secretary will be granted after deduction of 10 per cent, on the value of unused coupons provided they are returned to the Railway within one month after the period of their validity.(2)Refunds will not be granted on unused or partly used tickets issued in exchange for coupons except in exceptional circumstances, when refund should be allowed subject to the usual cancellation charges as applicable under the existing rules.(3)[ The refund shall in all cases be made only to the Secretary and the cancellation charges referred to in sub-rule (2) shall also be borne by the Secretary.] [Substituted by Notification No. 3155-F-4-81-XXI-A (P.A.), dated 5-2-1981.]
