Tenancy in the Form of
Letter by the Person Proposing to Take Premises on Rent
Shri
..................................
.........................................
Dear Sir,
Tenancy of Bungalow
No. ................. on ................. Road ................. Regarding
.............................................
1.
Please
refer to your Advertisement dated ................. in the Times of India
(Delhi issue) and further correspondence and negotiations regarding the taking
of captioned bungalow.
2.
I
am willing to take on rent the Bungalow No. .................. situated at
................. Road on the following terms/conditions:
i.
That
the rent for the said bungalow will be Rs. ................. per month payable
by 10th of each succeeding month to which it relates.
ii.
That
the tenancy will be for a period of 11 months from the date on which the
possession of the said bungalow is given to me with an option to me to renew
the same for such further period(s) not exceeding eleven months on the same
terms and conditions.
iii.
That
I shall be liable to pay ground rent, municipal and other existing or future,
whether payable by the Landlord or the tenant relating to the said bungalow.
iv.
That
I shall bear the charges for electricity consumed in the said bungalow for fans,
lights, A.C., and other electrical appliances. I shall also bear the charges
for water.
v.
I
shall keep the said bungalow in proper state of repairs.
vi.
I
shall not sub-let, assign or part with possession of the said bungalow or any
part thereof without your previous consent in writing.
vii.
I
shall keep the electric fans, A.C., tube lights, bulbs, sanitary fittings, wash
basins, sink, glass panes and other fixtures and fittings in the bungalow in
proper working order and shall replace the same with equipment and material of
the same specifications.
viii.
On
the expiry of the lease period, 1 shall vacate the bungalow.
ix.
The
tenancy is liable to be terminated before the expiry of the term of the tenancy
by one month notice thereof to the other party.
If you accept the
above terms and conditions, please deliver the possession of the said bungalow
to me at an early date.
Yours faithfully,
..................................
Address
..................................
Date: ............
..................................
