Section 154(6) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(6)If an Appropriation Bill is in pursuance of supplementary grant in respect of an existing service, the discussions shall be confined to the items constituting the same, and no discussions shall be raised on the original grant nor the policy underlying it save in so far as it may be necessary to explain or illustrate a particular item under discussion.(d)Finance Bill
