(2)A petition of appeal shall be accompanied by -(a)a certified copy of the judgement or order appealed against,(b)a copy of the register of petitions wherein all information starting from the date on which the prisoner expresses his desire to file an appeal, till the date of receipt of the order of the appellate Court disposing off the appeal, all such dates on which action is taken during the entire process shall be entered and attested by the Superintendent or the Assistant Superintendent. This would also include dates on which requisition for copy of the judgement is sent, date of receipt of the copy of the judgement, the date of delivery of the copy of the judgement to the prisoner or other nominated party and date of receipt of appeal from the prisoner.
