Section 12(3) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(3)If the ticket on which change of reservation has been allowed under sub-rule (1) is cancelled, cancellation charges 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.
