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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(2)Subject to the other provisions of these rules, every refund of fare on reserved tickets, RAC tickets sand wait-listed tickets shall, when such tickets are presented for refund of fare to the station master of ticket issuing station, be granted within the time limits prescribed in these rules, by such station master after verifying the genuineness of the tickets through computer or from the record of the station :Provided that.-(a) in case tickets which were issued for travel from a station other than the ticket issuing station, refund of fare shall be admissible at-
(i)the ticket issuing station, if the ticket is surrendered before the scheduled departure of the train from the station from where the ticket is valid for travel; and
(ii)the journey commencing station, if the ticket is surrendered within the time limits prescribed in these rules, and
(b)refund of fare may also be granted by the station master of a station other than the ticket issuing station and journey commencing station subject to the conditions that
(i)the ticket is surrendered for refund of fare during working hours of the reservation office and before the preparation of reservation chart, of the concerned train, for the station from where the ticket is valid; and
(ii)the genuineness of the ticket and its particulars are verifiable at the refund granting station through computer or from record of the station.
[4. Levy of clerkage- Subject to other provisions of these rules, station master shall levy a clerkage charge per passenger for cancellation of unreserved, wait-listed and RAC tickets at the rate of rupees fifteen for second class (unreserved) and rupees thirty for second class (reserved) and other classes.] [Substituted by Notification No.G.S.R. 362(E) dated 6.6.2013 (w.e.f. 24.7.1998)][5. Unused tickets on which no reservation has been made. - If a ticket on which no reservation of a seat or berth has been made is presented to the station master for cancellation, refund of fare shall be made on every such ticket after deducting the clerkage-
(i)the ticket is presented for cancellation within three hours of issue of ticket;
(ii)in case of tickets issued in advance, the ticket is presented upto 2400 hours of the day
preceding the day of journey.][6. Unused tickets on which reservation has been made - 1. Subject to the provisions of these rules, if a ticket on which reservation of a seat or berth has been made is presented by the passenger or his agent to a station master for cancellation, refund of fare shall be made after deducting cancellation charges from the fare as follows: -
(a)if the ticket is presented for cancellation more than forty eight hours in advance of the scheduled departure of the train, a minimum per passenger cancellation charge shall be deducted at the flat rate of rupees one hundred and twenty for air conditioned first class/executive class, rupees one hundred for airconditioned-II tier/first class, rupees ninety for airconditioned III-tier/3 economy/airconditioned chair car, rupees sixty for sleeper class and rupees thirty for second class.
(b)if the ticket is presented for cancellation between forty eight hours and upto six hours before
the scheduled departure of the train, cancellation charge shall be twenty five per cent of thefare subject to a minimum of the cancellation charge referred to in clause (a);
(c)if the ticket is presented for cancellation within six hours before the scheduled departure of the train and upto two hours after the actual departure of the train irrespective of distance, the cancellation charge shall be fifty per cent. of the fare subject to a minimum of the cancellation charge referred to in clause (a); and
(d)the passenger may get the ticket cancelled from any Passenger Reservation System (PRS) counters or the designated current counters:
Provided that for the night trains leaving between 21.00 hours and 06.00 hours (actual departure), refund shall be admissible at the station within first two hours after the opening of reservation office, in case no current counters are available at the station originating the journey;