Section 212(3) in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi
(3)A member who has moved a motion may speak again by way of reply, and if the motion is moved by a private member, the Executive Councillor concerned may, with the permission of the Chairman, speak (whether he has previously spoken in the debate or not) after the mover has replied :Provided that nothing in this sub-rule shall be deemed to give any right of reply to the mover of an amendment to a Bill or resolution, save with the permission of the Chairman.
