Section 286 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
286. Division.
(1)On the conclusion of a debate, the Speaker shall put the question and invite those who are in favour of the motion to say "Aye" and those against the motion to say "No".(2)The Speaker shall then say: "I think the Ayes (or Noes, as the case may be) have it. If the opinion of the Speaker as to the decision of a question is not challenged, he shall say twice, "The Ayes (or the Noes, as the case may be) have it" and the question before the House shall be determined accordingly.(3)(a)If the opinion of the Speaker as to the decision of a question is challenged, he shall order that the Lobbies be cleared.(b)After the lapse of two minutes he shall put the question a second time and declare whether in his opinion the "Ayes" or the "Noes" have it.(c)If the opinion so declared is again challenged, he shall direct that the votes be recorded by the members going into the Lobbies:Provided that, if in the opinion of the Speaker the Division is unnecessarily claimed, he may ask the members who are for "Aye" and those for "No" respectively to rise in their places and on [a count] [Substituted by item 86, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.] being taken, he may declare the determination of the House. In such a case the means of the voters shall not be recorded.(4)If the Speaker grants the request for a division, the division bell shall be rung for five minutes.(5)After the division bell stops ringing, the Speaker shall again read over the terms of the question.
