The Register will not be open to inspection merely as a record to help in the preparation of a challan or as a record of previous conviction. A person entered in the register shall not be subjected to surveillance so long as his name is not entered in Register No. 10 according to aforesaid rules. Any employee of the Police Department who keeps a watch on a person whose name is not entered as a matter of fact, in Register No. 10, shall be suspended.
