Section 154A(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)At any time after introduction in the House of a Finance Bill, the Speaker may allot a day or days, jointly or severally for the completion of all or any of the stages involved in the passage of the Bill by the House, and when such allotment has been made, the Speaker shall, at the appointed hour on the allotted day or the last of the allotted days, as the case may be, forthwith put every question necessary to dispose of all the outstanding matters in connection with the stage or stages for which the days have been allotted:Provided that if a Minister has a right of reply to the debate on the motion which is under discussion at the appointed hour on that day and has not commenced his reply at that hour, the Speaker shall Enquire how much time not exceeding one hour he requires for his reply, and shall call upon any member for the time being addressing the House to resume his seat at such time as will leave available before the appointed hour the amount of time which the Minister has stated that he requires for his reply.
