128. Previous publication of Bill. - As soon as may be, after a Bill has been introduced, the Bill, unless it has already been published, shall be published in the Gazette :

Provided that the Speaker, on request being made to him may order the publication of any Bill (together with the Statement of Objects and Reasons, the memorandum regarding delegation of legislative power and the financial memorandum accompanying it) in the Gazzette although no motion has been made for leave to introduced the Bill. In that case it shall not be necessary to move for leave to introduce the Bill, and, if the Bill is afterwards introduced, it shall not be necessary to publish it again.