(1)Where a convicted criminal prisoner submits a petition after the period prescribed in rule 342, the Superintendent shall at once forward it to the Government and at the same time send, by the quickest mode of communication available, the substance of it, requesting orders whether the execution may be postponed, and stating, that pending reply, the sentence shall not be carried out.(2)If such petition is received by the Superintendent later than noon on the day preceding that fixed for the execution, he shall at once forward it to the Government and at the same time send the substance of it by the quickest mode of communication available, giving the date of execution and stating that the sentence will be carried out unless orders to the contrary are received.
