Section 19(8) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(8)No refund of fare shall be granted in respect of charges paid under sub-rules (3), (4), (5) and (6) except in cases where the lost or misplaced ticket is traced after the issuance of a duplicate ticket and presented along with the duplicate ticket before departure of the train and in that case charges collected towards the issuance of duplicate ticket shall be refunded after deducting five per cent. thereof subject to a minimum deduction of rupees twenty but in case the journey is not undertaken, the cancellation charges on the original ticket shall be determined as provided in these rules.
