Section 8(10) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(10)In other circumstances, the refund shall be admissible as per the time limit mentioned in rule 9, sub-rules (1) and (2) of rule 13 and rules 14, 16, 17 and 18 subject to filing of on-line TDR and wherever a certificate from ticket checking staff is required, the passenger shall obtain the same to that effect whereupon refund of fare shall be processed on-line through TDR, indicating the details of the said certificate and the original certificate shall be sent through post to the Indian Railway Catering and Tourism Corporation (IRCTC), and thereafter the fare due shall be refunded by Indian Railway Catering and Tourism Corporation (IRCTC) to the customer's account after due verification.
