BOND FOR PRESERVATION OF SECRET FORMULA OR INVENTION

 

KNOW ALL MEN by these presents; etc.

WHEREAS, the said obligee has imparted to the above-bounden obligors a certain secret to be used in the preparation of an article of medicine known as  ______________, upon the express agreement that the above-bounden obligors, their heirs, executors, and administrators, shall enter into the above-written obligation for payment to the said obligee of the sum of Rs. ____________ (Rupees ____________), conditioned as follows:

THE CONDITION of the above-written obligation is such that if the above- bounden obligors, their heirs, executors, and administrators, do well and truly keep the said secret, and do not disclose the same without a special licence, or consent of the said obligee, his heirs or assigns, in writing under his or their hands, first had or obtained for that purpose, then the above-written obligation shall be void; otherwise the same shall remain in full force and effect.

IN WITNESS WHEREOF, etc.

SIGNED SEALED AND DELIVERED in the presence of :

WITNESS: