Section 254 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
254. Notices by members.
(1)Every notice required by these rules shall be given in writing addressed to the Secretary and signed by the member giving notice, and shall be left at the Notice Office which shall be open for this purpose between the hours to be notified from time to time on every day except Sunday or a Public Holiday.(2)Notices left at the Notice Office after the hours notified under sub-rule (1) shall be treated as given on the next open day.
