Licence to use the House for a Definite Period

This Licence Deed is entered into between Mr. ............s/o.............. r/o............... (hereinafter called the licensor) and Mr............ s/o........... r/o....... (hereinafter called the licensee) on.............

Whereas both the Licensor and the Licensee agree with each Other as Follows:

1.      The licensor hereby licenses and authorizes the licensee to use and occupy his house No............. situated at ............................... ......... for a period of......... years from the execution of the present deed.

2.      That the licensee shall not commit any waste or cause any damage to the aforesaid premises.

3.      That the licensee shall upkeep and maintain the said premises during the continuance of this licence. He shall keep the electricity connection and water connection in good and running condition..

4.      That the licensee shall pay all rates, taxes and charges (except the house tax) during the continuance of present licence deed.

5.      That the licensee shall not allow any one else to use and occupy the said premises without the previous consent of the licensor in writing.

6.      That the licensee shall pay to the licensor a licence fee of Rs.......... per annum, payable on or before the 7th January each year in advance.

7.      That the licensor shall be at liberty at any time to terminate the licence by giving the licensee such notice as he may consider necessary.

IN WITNESS WHEREOF, the licensor and licensee have signed this deed in the day and years first above written.

Dated.............. Sd/--.............