Section 16(8) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
(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 alongwith 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.
