Section 15(2) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
(2)Where a passenger terminates 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 23, and 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 unravelled portion of journey.
