Section 132(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)If the Speaker is of opinion that the motion is in order, he 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 one-fifth of the total number of 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 clear days, from the date on which the leave is asked for, as he may appoint. If less than one-fifth of the total number of members rise, the Speaker shall inform the member that he has not the leave of the House.
