Section 56(2) in Rajasthan Registration Rules, 1955 Volume II
(2)On receipt of such confidential report, the District Registrar shall record his own remarks in column 3 of the form. and forward the same, not later than 1st February each year, to the Inspector General of Registration who will record his own remarks, if any, in column 4 of the form. No separate register shall be maintained for entering any confidential remarks by the Inspector General about any Sub-Registrar.
