Agreement by
Manufacturing Company to Appoint Agent
This Agreement is
made on this ..............day of................. 19...... between :
1.
X.
Co. Ltd. Of Bombay, hereinafter called the manufacturer ;
and
1.
2.
Mr.
C s/o Mr. D r/o XYZ, hereinafter called the agent.
1. Whereas the
manufacturers are manufacturing Electronic Products and are desirous to appoint
an agent for the sale of the products.
2. And whereas the agent
has approached and is willing to work as agent of the manufacturer.
NOW THIS AGREEMENT
WITNESSES AS UNDER :
1.
The
manufacturer appoint Mr. C as agent of the products of the manufacturer for the
area specified here under ....................... (Specify the area for which
agent has been appointed).
2.
The
appointment of the agent is made by the Board of Directors with the condition
that the appointment is subject to approval by the General Body at its first
general meeting after the appointment of the agent and if it does not approve
the agreement shall cease to be valid.
3.
This
appointment shall be effective for a period of three years from the date of
appointment. However, the period can further be extended for the period not
exceeding more than three years' on each period of extension.
4.
The
manufacturer undertakes that no retailing shall be made below the rates as
under (here specify the rates).
5.
The
agent undertakes not to sell goods in retail below the rates given in the
agreement.
6.
The
agent shall be entitled to an agency commission of 5% on the sale price of the
goods.
7.
That
the agent shall get the consignment on 30 days' credit. The agent shall make
the payment of the consignment within 30 days' from the date of receipt of the
goods.
8.
That
the manufacturer shall not sell the goods in the areas for which the agent has
been appointed. All correspondence etc. In this regard, if received by the
manufactured shall be forwarded to the agent for doing the needful.
9.
The
agent can appoint sub-agents in the areas of agency.
10.
The
manufacturer shall execute all orders of the agent according to availability of
the stock with them.
11.
That
the agent shall not place any order for a quantity below the minimum supply of
the goods. In the same way the manufacturer shall not supply below the minimum
quantity of goods to the agent.
IN WITNESS whereof
the parties have executed these presents of the day, month and year first above
written.
Sealed, signed and
delivered
by Mr. A pursuant to
Board Resolusion
dated
.........
of X & Co. Ltd
__________________________
(Secretary)
Sealed, signed and
delivered
by
Mr. C. __________________________
Mr.
C ( Agent )
In the presence of
1. ...............
2. ...............