Section 71(2) in The West Bengal Correctional Services Act, 1992
(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.
