Section 472(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)A convict under the sentence of death or his legal heir or any other relative may, if he has not already submitted a petition for mercy, file a mercy petition before the President of India under article 72 or the Governor of the State under article 161 of the Constitution within a period of thirty days from the date on which the Superintendent of the jail,-(i) informs him about the dismissal of the appeal, review or special leave to appeal by the Supreme Court; or(ii) informs him about the date of confirmation of the sentence of death by the High Court and the time allowed to file an appeal or special leave in the Supreme Court has expired.
