Section 358(3) in Rules of Procedure and Conduct of Business in Lok Sabha
(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 Minister concerned, whether previously spoken in the debate or not, may with the permission of the Speaker, speak 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 a resolution save with the permission of the Speaker.
