Section 133(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)A copy of the statement shall be forwarded to the Speaker and the Leader of the House one day in advance of lire day on which it is made:Provided that in the absence of a written statement, the points or the gist of such statement shall be conveyed [in writing] [Inserted by item 45, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] to the Speaker and the Leader of the 1 louse one day in advance of the day on which it is made.
