- Where a prisoner under sentence of death has applied for a copy of the judgement or order, and for some reason, the delivery to him of the copy is delayed so that he cannot prepare his petition of appeal thereon and present it to the Superintendent within the period of seven days allowed to him by law, the Superintendent shall, on the seventh day after sentence, enquire of the prisoner whether he desires to submit a petition of appeal and shall forward to the High Court a simple statement of the reply given and signed by the prisoner, and a note thereon that a copy of the judgement or order had been applied for but it is not obtained in time. A note of prisoner's wish in regard to the appeal shall also be taken in his History Ticket.
