Section 4 in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000
4. Suit to challenge liability to pay dues. -
(1)Where a notice of demand has been served on the consumer or his authorised agent under section 3, he may, if he denies his liability to pay the; dues or any part thereof, upon deposit of the amount of the dues with the prescribed authority under protest in writing within a period of sixty days from the date of service of the notice of demand, institute a suit in a civil court having jurisdiction for the refund of the dues, or any part of the dues, so deposited.(2)The suit referred to in sub-section (1) may be instituted at any time within six months from the date of deposit of the amount of the dues under that sub-section. Subject to the result of the suit as aforesaid, the notice of demand shall be conclusive proof of the dues stated therein.
