Deed of Lease (for a
Term in Perpetuity)
This Deed Of Lease is
made at ... this ... day of... between Mr. A of ... hereinafter called 'the
Lessor' of the One Part AND Mr. B of... hereinafter called 'the Lessee' of the
Other Part
Whereas the Lessor is
absolutely seized and possessed of or otherwise well and sufficiently entitled
to a large piece of land situate at... and described In the Schedule hereunder
written.
And Whereas the
Lessee has approached the Lessor and requested him to grant to him a lease of
the said land in perpetuity as he wants to develop the same by constructing
Industrial sheds thereon and establish an Industrial Estate.
And Whereas the
Lessor has agreed to grant to the Lessee a lease in respect of the said land
for a term in perpetuity in the manner hereinafter appearing.
Now This Deed
Witnesseth as Follows:
1.
In
pursuance of the said agreement and in consideration of the rent hereby
reserved and of the terms and conditions, covenants and agreements herein
contained and on the part of the Lessee to be observed and performed the Lessor
doth hereby demise unto the Lessee all that the said piece of land situate at
... In the Registration Sub - District of ... and District of ... and described
in the schedule hereunder written (hereinafter for the sake of brevity referred
to as 'the demised Land') to hold the demised land unto the Lessee and his
heirs, executors, administrators and assigns for a term in perpetuity
commencing from the 1st day of... but subject to the earlier determination of
this demise as hereinafter provided and yielding and paying therefor during the
said term the yearly ground rent of Rs. ... free and clear of all deductions
and strictly in advance on or before the 5th day of each and every calendar
year, the first of such yearly ground rent shall be paid on the 5th day of the
month of ... and the subsequent rent to be paid on or before the 5th day of
that month in each and every succeeding year regularly.
2.
The
Lessee hereby for himself, his heirs, executors, administrators and assigns and
to the intent that the obligations herein contained shall continue throughout
the term hereby created covenants with the Lessor as follows :-
a. To pay the ground
lease rent hereby reserved on the days and in the manner aforesaid clear of all
deductions. If the Lease rent is not paid on the due dates, the Lessee shall
pay interest thereon at the rate of ... % per annum from the due date till
payment, though the payment of interest shall not entitle the Lessee to make
default in payment of rent on due dates or dis-entitle the Lessor to exercise
his other rights under these Presents or in law.
b. To bear, pay and
discharge the existing and future rates, taxes, and assessment duties, cess,
impositions, outgoing and burdens whatsoever which may at any time or from time
to tune during the term hereby created be imposed or charged upon the demised
land and the buildings or structures that may be standing thereon and hereafter
to be erected and for the time being standing on the demised land and payable
either by the owners. occupiers or tenants thereof and to keep the Lessor and
his estate and effects indemnified against all such payments.
c. To keep the buildings
and structures on the demised land in good and tenantable repairs In the same
way as the Lessor would be liable to do under the law as the owner of the
demised land and the buildings and structures thereon.
d. Not to sell or
dispose of any earth, gravel or sand from the demised land and not to excavate
the same except so far as may be necessary for the execution of construction
work of any building or structures.
e. To use or permit to
be used the said land and the buildings and structures to be constructed
thereon for industrial purposes only as may be permitted by the authorities
from time to time.
1.
2.
3.
The
Lessee will be at liberty to prepare a layout of the said demised land and
divide the same Into separate industrial plots, with the sanction of the local
authority concerned and to construct Industrial sheds thereon suitable for
carrying on small scale industries. The Lessee shall also be at liberty to
sub-demise the said plots or any one of more of them and/or the sheds
constructed thereon on such terms as the Lessee may think fit provided that
such subleases shall not be for a period of more than... years at a time and
they shall be subject to the terms, covenants and conditions of this demise.
All such sheds shall be in accordance with the plans sanctioned by the
Municipal or any other local authority competent to do so.
4.
The
Lessee will be entitled to assign this lease in respect of the said demised
land or any part or parts thereof with the previous consent of the Lessor In
writing and which consent may be granted by the Lessor on such terms as he may
think fit including the term of paying premium for each assignment, If It Is
allowed by law, but such consent shall not be unnecessarily or unreasonably
withheld.
5.
The
Lessor doth hereby covenant with the Lessee that –
a. the Lessor now has in
himself good right, full power and absolute authority to demise unto the Lessee
the demised land in the manner herein appearing;
b. that on the Lessee,
paying the said yearly ground rent on the due dates thereof and in the manner
herein provided and observing and performing the covenants, conditions and
stipulations herein contained and on his part to be observed and performed,
shall and may peaceably and quietly hold, possess and enjoy the demised land
together with the buildings and structures standing thereon during the term
hereby created without any eviction, Interruption, disturbance, claim and
demand whatsoever by the Lessor or any person or persons lawfully or equitably
claiming by, from. under or In trust for him.
1.
2.
3.
4.
5.
6.
It
is hereby agreed and declared that these presents are on the express condition
that if the said yearly ground lease rent or any part thereof payable in the
manner hereinbefore mentioned shall be In arrears for the space of three months
after the same shall have become due and payable on any of the said days
wherein the same ought to be paid as aforesaid whether the same shall or shall
not he legally demanded or if any of the covenants and stipulations herein
contained and on the part of the Lessee to be observed and performed shall not
be so observed and performed by the Lessee or any person claiming under him or
If the Lessee shall raise an objection to the amount of the yearly ground lease
rent hereby fixed for any reason whatsoever then and in such an event It shall
be lawful for the Lessor or any person claiming under him or any person or
persons duly authorised by him In that behalf at any time hereafter to enter
Into and upon the land and premises and the buildings and structures to be
constructed thereon or any part or parts thereof In the name of the whole and
the same to have. possess and enjoy and thereupon this demise shall absolutely
determine but without prejudice to the right of action of the Lessor In respect
of any breach of Any of the covenants by the Lessee herein contained PROVIDED
ALWAYS that no re-entry shall be made under the foregoing power for breach of
the covenants and stipulations herein contained and on the part of the Lessee
to be observed and performed (save and except t c covenant for payment of rent)
unless and until the Lessor shall have given to the Lessee a notice in writing
specifying the covenants and conditions or stipulations which require to be
complied with or carried out and the Lessee shall have failed to comply with or
carry out the same within one month from the date of the receipt of such
notice.
7.
And
It Is Hereby Expressly Agreed And Declared Between The Parties As Follows:-
a. On the determination
of this deed and the demise granted under the provisions hereof all the
buildings and structures standing on the demised land shall be removed or
caused to be removed by the Lessee, his heirs, executors, administrators and
assigns or subleases within three months from the date of such determination
failing which those which will not be so removed shall automatically stand
forfeited to the Lessor without payment of any compensation therefor by the
Lessor to the Lessee or to his assigns or subleases.
b. The personal
liability of the Lessee to pay the yearly lease rent will be absolute and will
not be affected by the Lessee granting by sub-demise any portion of the demised
land or any shed or structure thereon and notwithstanding the consent given to
sub-lease or to the assignment of the demised land or any portion thereof. the
said liability will continue unabated.
c. That at any time or
times during subsistence of this demise the Lessee shall have the option to
purchase the reversion In respect of the demised land or any part or parts
thereof on the payment to the Lessor of the market price therefor then
prevailing and the Lessor shall in respect of the demised land or any portion
therefor so purchased, execute a deed or conveyance and/or conveyances In
respect thereof in favour of the Lessee and/or his nominee or nominees and that
at the time of execution of each such conveyance the Lessor shall make out a
marketable title in respect of the portion so to be purchased. Provided further
that. the stamp and registration charges In respect of such conveyance shall be
borne and paid by the Lessee alone. Provided further that, in the event of
purchase of the reversion in respect of any portion of the demised premises the
rent hereby agreed to be paid shall be proportionately reduced. In the event of
any disagreement between the Lessor and Lessee regarding the market price of
the demised land or any portion thereof the same shall be decided by
arbitration of two arbitrators one to be appointed by each party and the
arbitration will be governed by the Arbitration Act, 1940.
IN WITNESS WHEREOF the
Lessor and the Lessee have put their respective hands on the original and
duplicate thereof the day and year first hereinabove written.
THE SCHEDULE ABOVE
REFERRED TO
Signed and delivered
by the withinnamed Lessor Mr... in the presence of ...
Signed and delivered
by the withinnamed Lessee Mr... in the presence of ...