Section 189B(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)(i)If in the course of his speech a member wishes to lay a paper or document on the table without previously supplying a copy thereof to the Speaker, he may hand it over at the table but it will not be deemed to have been laid on the table unless the Speaker after examination, accords the necessary permission.(ii)If the Speaker does not accord the necessary permission the paper or document shall be returned to the member and the fact indicated in the printed debates.D-Order of Speeches and right of reply
