Section 71 in The West Bengal Correctional Services Act, 1992
71. Appeal by condemned prisoner.—
(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.(2)If the Supreme Court dismisses an appeal preferred by a condemned prisoner, the Superintendent shall ascertain from him whether he desires to make a mercy petition to the Governor of the State or to the President of India. If the prisoner desires to make such petition, the Superintendent shall contact the local legal aid committee or the District and Sessions Judge or the Chief Justice of the High Court, as the case may be, and arrange free legal aid for him.
