Section 48(2) in Rajasthan Habitual Offenders Rules, 1955
(2)All inspections of a [corrective settlement] [Substituted by ibid] shall be recorded in a register to be kept for the purpose, as provided in rule 32 and a copy of the notes made therein shall be forwarded to the Deputy Inspector-General of Police, C.I.D. Rajasthan, Jaipur.
