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Union of India - Section

Section 8 in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

8. [ Cancellation charges on multiple journey tickets.- [Substituted by G.S.R. 212(E), dated 1.3.2000]

When an unused ticket involving more than one journey is surrendered for cancellation, the entire ticket shall be treated as one single journey ticket and refund of fare of the entire ticket, irrespective of reservation status of different laps of journeys, shall be granted as per reservation status of first lap of journey, as under :-(i)if reservation status of first lap of journey is confirmed, refund shall be granted in accordance with Rule 6; and(ii)if reservation status of first lap of journey is RAC or waiting list, refund shall be granted in accordance with Rule 7.Explanation.- The cancellation charges or clerkage shall be levied only once on the entire amount of ticket and not separately for each lap of journey.] [Substituted by Notification No. G.S.R. 362(E) dated 6.6.2013 (w.e.f. 24.7.1998)][9. Postponement or preponement of journey on a reserved, RAC or waitlisted ticket. - (1) The postponement of journey on confirmed or RAC or waitlisted 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 and at least forty eight hours before the scheduled departure of the train in which originally booked;(ii)the confirmed or RAC or waitlisted 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 waitlisted ticket, clerkage charge is paid.
(2)The preponement of journey on confirmed or RAC or waitlisted 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 and at least forty-eight hours before the scheduled departure of the train in which originally booked;
(ii)the confirmed or RAC or waitlisted 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 waitlisted 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 that Tatkal ticket shall not be applicable against Tatkal Quota even on payment of Tatkal charges.]