Section 19 in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015
19. Lost, misplaced, torn or mutilated tickets.
(1)No refund of fare in respect of a lost or misplaced ticket shall be granted.(2)Refund of fare shall be granted in respect of a torn or mutilated ticket if its genuineness and authenticity are verifiable on the basis of the particulars visible on the face of the ticket.(3)If the reservation status of a lost, misplaced, torn or mutilated ticket, at the time of receipt of the application for issuance of a duplicate ticket for the purpose of undertaking journey, is confirmed or RAC and the duplicate ticket is sought before preparation of reservation chart of the concerned train, the station master shall issue a duplicate ticket in lieu of the original ticket on payment of rupees fifty per passenger in case of second and sleeper class and rupees one hundred per passenger for other classes.(4)If a duplicate ticket in lieu of a lost or misplaced confirmed ticket is sought after preparation of reservation chart of the concerned train, it shall be issued on payment of charge equivalent to fifty per cent. of the total fare subject to the minimum payment mentioned in sub-rule (3).(5)No duplicate ticket shall be issued in respect of RAC tickets after preparation of reservation chart of the concerned train.(6)If duplicate ticket in lieu of a torn or mutilated confirmed or RAC ticket is sought after preparation of reservation chart of the concerned train, it shall be issued on payment of a charge equivalent to twenty five per cent. of the total fare subject to the minimum payment mentioned in sub-rule (3).(7)A duplicate ticket in respect of a party coach ticket or a special train ticket, shall be issued upto the time of departure of the train, on payment of a charge equivalent to ten per cent. of the total fare.(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 along with 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 but in case the journey is not undertaken, the cancellation charges on the original ticket shall be determined as provided in these rules.(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.
