Section 97(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)Every petition shall be couched in respectful, decorous and temperate language:[Provided that the Speaker may, if he thinks necessary, make such verbal or other changes in the petition so as to make it concise, brief and presentable.] [Substituted by item 29 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
