BOND TO PAY A SUM OF MONEY AT A STATED DATE OR ON DEMAND

 

BY THIS BOND I _______________________________ [insert the name, address etc. ofobligor] acknowledge myself bound to _____________________ [insert the name, address etc. obligee] in the sum of Rs. __________ to be paid to the said [obligee].

Signed this _________ day of ________.

NOW THE ABOVE-WRITTEN BOND is conditioned to be void in case the above- bounden [obligor] his personal representatives or any person acting for and on behalf of the above-bounden [obligor] shall on the _______ day of ______ next ensuing [or on demand] pay to the above-named [obligee] or his personal representatives or assigns or his or their attorney authorised to receive the same the sum of Rs. _______ with interest for the same at the rate of Rs. _____ per cent per annum from the ______ day of _______ but in the event of the above- bounden [obligor] or his personal representatives failing to pay the said sum upon the said date the above-written bond shall remain in full force and effect notwithstanding no demand be made for the same by the said [obligee] his personal representatives or assigns.

 

Signed and delivered by the above-named [obligor] in the presence of _________.

 

[Signature and seal of obligor]

 

[Signatures, addresses and occupations of witnesses]