Section 72(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)[ Notice to oppose introduction of a Bill shall be addressed to the Secretary-General [specifying clearly and precisely the objections to be raised] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.] and given by 10.00 hours on the day on which the motion for leave to introduce the Bill is included in the list of business.] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
