Section 367(3) in Rules of Procedure and Conduct of Business in Lok Sabha
(3)(a)If the opinion of the Speaker as to the decision of a question is challenged, the Speaker shall order that the Lobby be cleared.(b)After the lapse of [three minutes and thirty seconds] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.], the Speaker shall put the question a second time and declare whether in opinion of the Speaker the 'Ayes' or the 'Noes' have it.(c)If the opinion so declared is again challenged, the Speaker shall direct that the votes be recorded either by operating the automatic vote recorder or by using 'Aye' and 'No' Slips in the House or by the Members going into the Lobbies:Provided that the Speaker may, if is of the opinion that the Division is unnecessarily claimed, ask the members who are for 'Aye' and those for 'No' respectively to rise in their places and, on a count being taken, may declare the determination of the House. In such a case, the names of the voters shall not be recorded.
