Section 11 in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
11. Postponement or preponement of journey on a confirmed, RAC or waitlisted ticket.
(1)The postponement of journey on confirmed or RAC or wait-listed ticket shall be allowed in the same class and for the same destination or any higher class by the same train or by any other train for any subsequent days, subject to condition that-(i)the ticket is surrendered during the working hours of reservation office at least forty-eight hours before the scheduled departure of the train in which the ticket was originally booked, subject to restriction on timings of this facility imposed by railway administration from time to time;(ii)the confirmed or RAC or wait-listed accommodation is available in the train in which fresh reservation is required;(iii)in case of confirmed ticket, fresh reservation fee for the class for which reservation is required, is paid; and(iv)in case of RAC or wait-listed ticket, clerkage charge is paid.(2)The preponement of journey on confirmed or RAC or wait-listed ticket shall be allowed in the same class and for the same destination or any higher class by the same train or by any other train for any earlier days, subject to condition that(i)the ticket is surrendered during the working hours of reservation office at least forty-eight hours before the scheduled departure of the train in which the ticket was originally booked, subject to restriction on timings of this facility imposed by railway administration from time to time;(ii)the confirmed or RAC or wait-listed accommodation is available in the train in which fresh reservation is required;(iii)in case of confirmed tickets, fresh reservation fee for the class for which reservation is required, is paid; and(iv)in case of RAC or wait-listed ticket, clerkage charge is paid.(3)In case of difference in fares for originally booked journey and revised journey, the difference of fare shall be refunded or recovered, as the case may be, subject to the provisions of sub-rules (1) and (2).(4)The postponement or preponement of journey under the sub-rule (1) or sub-rule (2) shall be allowed only once.(5)The postponement or preponement of journey on normal train ticket other than tatkal ticket shall not be applicable against tatkal quota even on payment of tatkal charges.(6)If the ticket, on which journey has been altered under the sub-rule (1) or sub-rule (2) is cancelled, cancellation charges shall be payable as follows :-(a)cancellation charges as would have been due if the ticket for original reservation had been cancelled at the time of postponement or preponement of journey;(b)cancellation charges due in respect of ticket for altered reservation as if this altered reservation is a fresh reservation.(c)in cases where twenty-five per cent. or fifty per cent. cancellation charges were realised at the time of modification of journey, the cancellation charges mentioned in clause (a) shall not be levied again and the cancellation charges mentioned in clause (b) only shall be levied.
