Section 4(1) in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000
(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.
