Section 11(6) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(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.
