Section 277(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)[ A member who has moved a motion may speak again by way of reply: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.] [Substituted by item 82, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
