Section 112(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)The Secretary shall, if time permits, make available to members from time to time, list of amendments of which notices have been received:Provided that the mover of a resolution when moving the same and the Minister concerned when speaking for the first time, may speak for thirty minutes or for such longer time as the Speaker may permit.
