Agreement
for Business Centre
THIS
AGREEMENT is executed at ____ this the ___ day of ______
BETWEEN
M/s
________, having its registered office at _________________, carrying on the
business of establishing "Business Centre" at ___________,
represented by its ________, Mr.____, son of Mr. ___, aged about ___years
hereinafter referred to as "The Licensor"'' (Which expression shall,
unless it is repugnant to the context, mean and include the
successors-in-interest, administrators and permitted assigns) of the One Part
AND
M/s_______.
having it's registered office at No: ____________, represented by its General
Manager Mr. ____, son of Mr. ___, aged about ___ years herein after referred to
as "The Licensee", (Which expression shall, unless it is repugnant to
the context, mean and include the successors-in-interest, administrators and
permitted assigns.) of the Other Part.
WHEREAS
The
Licensor has represented that it has___ sq feet of vacant premises, in the
business Centre with infrastructure to render ___ office facilities to cater
the needs of persons who are in need of office space.
The
Licensee has approached the Licensor to occupy of the said premises and
facilities and the Licensor has agreed to grant the same on mutually agreed
terms and conditions mentioned hereunder:
NOW
THEREFORE IN CONSIDERATION OF THE MUTUAL RIGHTS AND OBLIGATIONS OF THE PARTIES
HERETO THIS AGREEMENT WITNESSETH AS FOLLOWS:
This
agreement shall be in force for a period of __ months from the date of
execution of this Agreement. In case the Licensee commits any breach of the
terms of this Agreement, or causes any harm or damage to the premises and the
amenities provided, the license hereby granted shall stand terminated without
notice
The
Licensee shall pay a license fee of Rs.______/- (Rupees ______only) every month
on or before ___ day.
The
aforesaid Security Deposits shall be returned on the expiry of this agreement
or on termination thereof or on the Licensee vacating from the said premises.
Should
any part of this Agreement for any reason be declared invalid or impossible of
compliance or performance by the parties hereto, such part of the agreement
shall not affect the validity of any remaining provisions, which shall remain
in full force and effect as if this Agreement had been executed with the
invalid portion thereof eliminated.
IN
WITNESS WHEREOF the parties hereto have affixed there signatures and seal, on
the day, month and year herein above mentioned.
Signed
sealed and delivered by Mr. ___ the ______ of ______the Licensor Herein
Signed
sealed and delivered by Mr. ___ the ____ of _____ the Licensee Herein}
In
the presence of:
(Name,
address and signature of Witnesses)
1.
2.
RECEIVED
the day and the year hereinabove written)
and
from the Licensee)
a
sum of Rs.___ only )
being
security deposit to be paid by the Licensee to the)
Centre
by cheque no ---------and)
dated
---------and both drawn on the Bank -------)
In
the presence of:
(Name,
address and signature of Witnesses)
1.
2.