Section 198(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)If the Speaker is of opinion that the motion is in order, the Speaker shall read the motion to the House and shall request those members who are in favour of leave being granted to rise in their places, and if not less than fifty members rise accordingly, the Speaker shall declare that leave is granted and that the motion will be taken up on such day, not being more than ten days from the date on which the leave is asked for as the Speaker may appoint. If less than fifty members rise, the Speaker shall inform that the member has not the leave of the House.
