Section 129 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
129. Motion for leave to Introduce and Copies of Bills to Members.
(1)Leave of the House shall be obtained, before introducing any Bill, by a motion in that behalf:Provided that unless the Speaker otherwise directs, no such motion shall be made until copies of the Bill have been made available to the members two days preceding the day on which the motion is made.(2)If such a motion is opposed, the Speaker after permitting, if he thinks fit, brief explanatory statement from the member who moved the motion and the member who opposes the motion may without further debate, put the question:Provided that where a motion is opposed, on the ground that the Bill initiates legislation outside the legislative competence of the Assembly, the Speaker may permit a full discussion thereon.
