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Union of India - Section

Section 7B in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

7B. Refund on Tatkal tickets - (1) No refund of fare shall be admissible on confirmed Tatkal ticket.

(2)In case of Tatkal ticket on waitlist, refund of fare shall be granted in accordance with rule 7.
(3)In case on a party Tatkal ticket or a family tatkal ticket issued for travel for more than one person, some persons have confirmed reservation and others are on waiting list, full refund of fare, less clerkage, shall be admissible for confirmed passengers also provided that the entire tatkal ticket is surrendered for cancellation within six hours before the scheduled departure of the train or upto two hours of the actual departure of the train.]