BOND BY AN AGENT TO COLLECT RENTS AND PAY OVER MONIES RECEIVED TO PRINCIPAL
By This Bond I ________________________ [insert the name, address etc. ofagent] acknowledge myself bound to ____________________ [insert the name, address etc. ofobligor principal] for the payment to him the said [principal] of the sum of Rs. _________ as agreed and liquidated damages and not as a penalty.
Signed the day of _________
WHEREAS by an agreement in writing dated the _____ day of ______ and made between the said [principal] of the one part and the said [agent] of the other part the said [agent] agreed to collect the rents of [particulars of property] and to act as agent for the said [principal] in the manner specified in the said agreement and to perform and observe the several stipulation set out in the said agreement.
NOW THE ABOVE-WRITTEN OBLIGATION is conditioned to be void if the said [agent] shall from time to time and at all times hereafter during the continuance of the said agreement or so long as the said [agent] shall continue to act in the capacity of rent collector and agent as aforesaid honestly and diligently execute and perform the duties of rent collector and agent as aforesaid and shall deliver in writing to the said [principal] his personal representatives or assigns from time to time on demand [or] on _____ next and on each ensuing ______ day of ______ in each month following or within _____ days after each month a just and true account of all monies securities goods and effects whatsoever which shall come to his hands and shall at the same time duly pay over and deliver to the said [principal] his personal representatives or assigns all such monies securities goods and effects of whatsoever description.
Signed etc.
[Signature and seal of obligor]
