Section 281(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)At any time after a motion has been made, any member may move: "That the question be now put", and, unless it appears to the Speaker that the motion is an abuse of these rules or an infringement of the right of reasonable debate, the Speaker shall then put the motion: "That the question be now put."
