BOND WITH OBLIGATION TO PAY A FIXED SUM AS LIQUIDATED DAMAGES TO PRESERVE A TRADE SECRET
BY THIS BOND I ____________________________________ [insert the name, address etc. ofobligor] bind myself to ________________________ [insert the name, address etc. ofobligee] for the payment to him of the sum of Rs.___________ as agreed and liquidated damages and not as a penalty.?
Signed this _______ day of __________.
WHEREAS the said [obligee] has imparted to the said [obligor] a certain secret method of preparing an article of food known as [state name] upon an express agreement that the said [obligor] should enter into the above-written obligation for the payment to the said [obligee] of the sum of Rs._________ as liquidated damages and not as a penalty but conditioned as is hereinafter expressed.
NOW THE ABOVE-WRITTEN OBLIGATION is conditioned to be void in case the said [obligor] shall at all times hereafter well and truly keep the said secret and shall not disclose the same or suffer or permit the same to be disclosed to any person or persons whatsoever whether in the employment of the said [obligor] or not without the licence in writing of the said [obligee] first had and obtained.
Signed etc.
[Signature and seal of obligor]
