Section 14(2) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
(2)Where the railway administration offers to carry the passenger to his destination station by any diverted route by arranging transhipment or otherwise, and the passenger is not willing to avail of such an alternative arrangement, fare for travelled portion shall be retained and the balance amount of ticket shall be refunded as the fare for untravelled portion, without levying any cancellation charges, at the station at which the journey has been terminated.
