Section 71(1) in The West Bengal Correctional Services Act, 1992
(1)If a condemned prisoner desires to prefer an appeal to the High Court, the Superintendent shall forward such appeal as promptly as possible and shall, if necessary, arrange for free legal aid to him. If the High Court dismisses the appeal and confirms the death sentence, and thereupon the condemned prisoner desires to prefer an appeal to the Supreme Court, the Superintendent shall afford to the condemned prisoner all facilities for preferring such appeal and arrange for free legal aid to such prisoner, if he so desires.
