Leave and License
Agreement
This Agreement is
made at ...... this ...... day of ............., 2000, between Mr. A hereinafter
referred to as 'the Licensor' of the One Part and Mr. B of ............... hereinafter
referred to as the 'Licensee' of the Other Part, as follows;
Whereas the Licensor
is the owner of a piece of land at ....................................... bearing Survey No ... with a
building consisting of ............. floor ...... having built up area of about .....
square feet.
And Whereas the
Licensee has approached the licensor with a request to allow the Licensee to
temporarily occupy and use a portion of the ...... floor of the said building,
admeasuring about ...... square feet for carrying on his ...... business, on
leave and license basis until the Licensee gets other more suitable
accommodation.
And Whereas the
Licensor has agreed to grant leave and license to the Licensee to occupy and
use the said ground floor portion of the said building and which portion is
shown on the plan hereto annexed by red boundary line on the following terms
and conditions agreed to between the parties hereto;
Now it is agreed by
and between the parties hereto as follows..
1.
The
Licensor hereby grants leave and license to the Licensee to occupy and use the
said portion of the ground floor/....... floor of the said building of the
Licensor (hereinafter referred to as the Licensed Premises) for a period of
eleven months from ...... The Licensee agrees to vacate the said premises even
earlier If the Licensee secures any other accommodation in the locality where
the said premises are situated.
2.
The
Licensee shall pay to the Licensor a sum of Rs.............. per month (calculated at
the rate of Rs.............. per square foot) as License fee or compensation to be
paid in advance for each month on or before the ...... day of each month.
3.
All
the Municipal taxes and other taxes and levies in respect of the licensed
premises will be paid by the Licensor alone.
4.
The
electric charges and water charges for electric and water consumption in the
said licensed premises will be paid by the Licensee to the authorities
concerned and the Licensor will not be responsible for the same. For the sake
of convenience a separate electric and water meter if possible will be provided
in the said premises.
5.
The
Licensee will be allowed to use the open space near the entrance to the
Licensed premises and shown on the said plan by green wash for parking cars
during working hours of the Licensee and not for any other time and no car or
other vehicle will be parked on any other part of the said plot.
6.
The
licensed premises will be used only for carrying on business and for no other
purpose.
7.
The
licensed premises have normal electricity fittings and fixtures. If the
Licensee desires to have any additional fittings and fixtures, the Licensee may
do so at his cost and in compliance with the rules. The Licensee shall remove
such fittings and fixtures on the termination of the license failing which they
shall be deemed to be the property of the Licensor.
8.
The
licensed premises are given to the Licensee on personal basis and the Licensee
will not be entitled to transfer the benefit of this agreement to anybody else
or will not be entitled to allow anybody else to occupy the premises or any
part thereof. Nothing in this agreement shall be deemed to grant a lease and
the licensee agrees and undertakes that no such contention shall be taken up by
the Licensee at any time.
9.
The
Licensee shall not be deemed to be in the exclusive occupation of the licensed
premises and the Licensor will have the right to enter upon the premises at any
time during working hours to inspect the premises.
10.
The
Licensee shall maintain the licensed premises in good condition and will not
cause any damage thereto. If any damage is caused to the premises or any part
thereof by the Licensee or his employees, servants or agents the same will be
made good by the Licensee at the cost of the Licensee either by rectifying the
damage or by paying cash compensation as may be determined by the Licensor's
Architect.
11.
The
Licensee shall not carry out any work of structural repairs or additions or
alterations to the said premises. Only such alterations or additions as are not
of structural type or of permanent nature may be allowed to be made by the
Licensee inside the premises with the previous permission of the Licensor.
12.
The
Licensee shall not cause any nuisance or annoyance to the people-in the
neighbourhood or store any hazardous goods on the premises.
13.
If
the Licensee commits a breach of any term of this agreement then
notwithstanding anything herein contained the Licensor will be entitled to
terminate this agreement by fifteen days' prior notice to the Licensee.
14.
On
the expiration of the said term or period of the License or earlier termination
thereof, the Licensee shall hand over vacant and peaceful possession of the
Licensed premises to the Licensor In the same condition In which the premises
now exist subject to normal wear and tear. The Licensee's occupation of the
premises after such termination will be deemed to be that of a trespasser.
IN WITNESS WHEREOF
the parties hereto have put their hands the day and year first hereinabove
written.
Signed by the
withinnamed Licensor Shri ................
in the presence of
............
Signed by the within
named Licensee Shri .......
in the presence of
.........
