Section 16(10) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
(10)If the passenger, who has paid excess charges in train on account of his reserved ticket 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 train, the Chief Commercial Manager (Refunds) of that railway administration may, after making such inquiry as he may deem necessary, grant refund of fare total charges realised in the train, after retaining the cancellation charges at fifty per cent of a single journey ticket fare per passenger provided that no one has taken refund earlier on the original ticket.]
