Section 69(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)Clauses or provisions in Bills involving expenditure from the Consolidated Fund of India shall be printed in thick type or in italics:[Provided that where a clause in a Bill involving expenditure is inadvertently not printed in thick type or in italics, the member in charge of the Bill shall, with the permission of the Speaker, bring such clauses to the notice of the House.] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
