Section 208 in Rules of Procedure and Conduct of Business in Lok Sabha
208. Voting of demands for grants.
(1)The Speaker shall, in consultation with the Leader of the House, allot so many days as may be compatible with the public interest for the discussion and voting of demands for grants.(2)On the last day of the allotted days at 17.00 hours or at such other hour as the Speaker may fix in advance, the Speaker shall forthwith put every question necessary to dispose of all the outstanding matters in connection with the demands for grants.(3)Motions may be moved to reduce any demand for grant.(4)No amendments to motions to reduce any demand for grant shall be permissible.(5)When several motions relating to the same demand for grant are offered, they shall be discussed in the order in which the heads to which they relate appear in the Budget.
