(2)On receipt of the intimation of the dismissal by the Supreme Court of the appeal or the application for special leave to appeal to it, lodged by or on behalf of the convicted criminal prisoner, in case the convicted criminal prisoner has made no previous petition for mercy, the Superintendent shall forthwith inform him that if he desires to submit a petition for mercy, it should be submitted in writing within seven days from the date of such intimation.Explanation. - In cases where no appeal to the Supreme Court or no application for special leave to appeal has been lodged by or on behalf of the convicted criminal prisoner, the said period of seven days shall be counted from the date next after the date on which the time allowed for appeal to the Supreme Court or for lodging an application for special leave to appeal, expires. On expiry of such time, if the convicted criminal prisoner has made no previous petition for mercy, it shall be the duty of the Superintendent to inform him, that if he desires to submit a petition for mercy, he should do so in writing within seven days from the date of such intimation.
