Section 137 in Rules of Procedure and Conduct of Business in Lok Sabha
137. Transmission to Council of Bill passed again.
(1)When the Bill is passed again by the House with or without amendment, as the case may be, it shall be transmitted to the Council for concurrence with a message to that effect.(2)The Secretary-General shall certify, on the top of the first page of the Bill so transmitted to the Council, in the following form: -'This Bill which was passed by the Houses of Parliament and returned by the President for reconsideration has been passed again with/ without amendment by the House of the People on, the ...20Dated the ... 20Secretary-General'.
