Section 23(1) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(1)For refund of fare under circumstances other than those specified in these rules or under circumstances like bandh, agitation, flood, etc., the passengers could not reach the reservation counter or station or current counter for cancellation of tickets, in those cases, a TDR shall be issued to the passenger and the passenger may apply for refund of fare within ten days from the date of commencement of journey to the Chief Commercial Manager (Refunds) of the railway administration under whose jurisdiction the TDR issuing station comes, enclosing the original TDR.
