Section 49(1) in Rajasthan Registration Rules, 1955
(1)Book No. IV is the miscellaneous register, in which are to be [described] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] all documents registered under clauses (d) and (f) of section 18 which do not relate to immovable property. It is not open to public inspection, nor are its indexes: and copies of entries in it or them shall be given, on payment: of the prescribed fees, only to the parties executing or claiming under the documents to which such entries relate, or the agents or representatives of such persons. The necessary search shall be made by the registering officer. This register shall contain the headings prescribed in form No. 4 App. I.
