(1)The register shall be placed in the custody of the Superintendent of Police of the district concerned, who shall, from time to time, report to the District Magistrate any alterations which ought in his opinion to be made therein.(2)After the register has been placed in the custody of the Superintendent of Police no fresh entry shall be made in the register, nor shall any entry be cancelled, except by, or under an order in writing of the District Magistrate.
