Section 13 in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
13. Partially used tickets.-
(1)Except as provided in these rules, no refund shall be granted at a station on a ticket on which part of the journey has been undertaken.(2)Where a passenger terminated the journey en route, a ticket deposit receipt shall be issued to the ticket holder by the station master of the station in lieu of surrender of the ticket and refund shall be admissible in terms of Rule 21. In such cases, fare for the travelled portion shall be retained and the balance amount of the ticket shall be refundable as the fare for the untravelled journey.
