Section 5(1) in The M.P. Government Electrical Undertakings (Dues Recovery) Act, 1961
(1)Where a notice of demand has been served on the debtor or his authorised agent under Section 4, he may, if he denies his liability to pay the dues, penalty or costs or any part of any of them, institute a suit after depositing with prescribed authority the aggregate amount specified in the notice of demand under protest in writing that he is not liable to pay the same within three months of the date of the service of the notice of demand.
