Section 341(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)If the Speaker is of opinion that a motion for recirculation of a Bill to elicit further opinion thereon is in the nature of a dilatory motion in abuse of the rules of the House in as much as the original circulation was adequate or comprehensive or that no circumstance has arisen since the previous circulation to warrant the recirculation of the Bill, the Speaker may, forthwith put the question thereon or decline to propose the question.
