Section 19(9) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(9)If the passenger, who has paid excess charges in the train on account of his confirmed or RAC ticket being lost, misplaced, torn or mutilated, makes an application to a railway administration for grant of refund of the charges paid in the train, the Chief Commercial Manager (Refunds) of that railway administration may, after making such enquiry as he deems necessary, grant refund of total charges realised in the train, after retaining the cancellation charges at fifty per cent. of a single journey ticket fare per passenger subject to the condition that no one has taken refund earlier on the original ticket.
