Section 17 in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
17. Refund of certain fare on failure to provide air
- conditioning facility in air-conditioned coaches. - (1) Where the air-conditioning facility could not be provided for a portion of journey, refund on tickets issued for air-conditioned coaches shall be granted for such portion on the following basis, namely :-(a)if the ticket is for air-conditioned first class, the difference between the air-conditioned first class fare and first class fare;(b)if the ticket is for air-conditioned II-tier or air-conditioned III-tier class, the difference between air-conditioned II-tier or air-conditioned III-tier class fare and sleeper class fare (Mail and Express);(c)if the ticket is for air-conditioned chair car, the difference between air-conditioned chair car fare and second class fare (Mail and Express);(d)if the ticket is for executive class, the difference between the notified executive class fare for the concerned section and the first class fare (Mail and Express) for the concerned distance of that section.(2)The refund of difference of fare under sub-rule (1) shall be granted at the destination station on production of the ticket along with a certificate from the ticket checking staff of the train giving particulars of the ticket, number of the coach and stations between which the air-conditioning facility was not provided, and is presented within twenty hours of arrival of the train.
