(1)Every convict shall, on first admission to jail, be informed of the period within which an appeal from the order under which he has been committed to jail may be filed, and, if he desires to appeal and is entitled to do so, every facility shall be granted to him for the purpose. A request to be allowed to appeal made at any time within the period allowed by law for the purpose, shall, if the period is about to expire, be forthwith attended to, but, if there is no urgency, the preparation of the appeal may be postponed to such day of the week as the Superintendent may from time to time fix in that behalf.
