Section 286(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)(a)If the opinion of the Speaker as to the decision of a question is challenged, he shall order that the Lobbies be cleared.(b)After the lapse of two minutes he shall put the question a second time and declare whether in his opinion the "Ayes" or the "Noes" have it.(c)If the opinion so declared is again challenged, he shall direct that the votes be recorded by the members going into the Lobbies:Provided that, if in the opinion of the Speaker the Division is unnecessarily claimed, he may ask the members who are for "Aye" and those for "No" respectively to rise in their places and on [a count] [Substituted by item 86, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.] being taken, he may declare the determination of the House. In such a case the means of the voters shall not be recorded.
