COMMISSION AGREEMENT

This Commission Agreement ("Agreement") is between

________________________________________ ("Company")

and

________________________________________("Agent").

In consideration of the mutual agreements and covenants herein contained, the parties hereto agree as follows:

1. AGENCY: The Company appoints the Agent as its _____ exclusive agent or non-exclusive agent for the following purposes:
   ________________________________________________________________________________________________________________________________________________________________________________________________
2. INDEPENDENT CONTRACTOR: This Agreement shall not render the Agent an employee, partner, or joint venture with the Company for any purpose. The Agent is and will remain an independent contractor in his or her relationship to the Company. The Company shall not be responsible for withholding taxes with respect to the Agent's compensation hereunder. The Agent shall have no claim against the Company hereunder or otherwise for vacation pay, sick leave, retirement benefits, social security, worker’s compensation, health or disability benefits, unemployment insurance benefits, or employee benefits of any kind.
3. DUTIES: The following duties shall be required of Agent:
   ________________________________________________________________________________________________________________________________________________________________________________________________
   
   Agent shall lack authority to bind Company to any agreement or contract until Agent obtains written consent from ________________________________________ [Name of Individual] of the Company.
4. INSURANCE: The Agent will carry liability insurance (including malpractice insurance, if warranted) relative to any service that he or she performs for the Company.
5. COMMISSION: For the Agent's services, the Company shall pay the Agent the following commission percentage: ________ % of the Agent's total sales.
   _________________________________________________________
   _________________________________________________________
   _________________________________________________________
   _________________________________________________________
   [Provide additional details if necessary.]
6. EXPENSES: _____ Not applicable or _____ As part of the compensation to the Agent, the Agent shall also be reimbursed for the following expenses:
   _________________________________________________________
   _________________________________________________________
   _________________________________________________________
   _________________________________________________________
   [Describe all expenses for which the Agent may be reimbursed.]

     The Company shall not be obligated to reimburse the Agent for any additional expenses incurred in the performance of services pursuant to this Agreement unless agreed in writing by the Company in advance.

7. TERM: Unless renewed, this Agreement expires at midnight on ________________________ [date].
8. RENEWAL: _____ Not applicable or _____ This Agreement shall automatically renew for increments of _____ days or _____ one month or _____ one year, unless either party gives ________ days written notice to the other party of his or her intent not to renew.  Notice shall be deemed sufficiently given or served if sent by United States certified mail, return receipt requested, addressed as follows:
   
   If to the Company to:
   
   
   _________________________________________________________
   [Typed or Printed Name of Company Representative]
   
   _________________________________________________________
   [Company Representative's Address]
   
   
   If to the Agent to:
   
   
   _________________________________________________________
   [Typed or Printed Name of Agent]
   
   _________________________________________________________
   [Agent's Address]

The parties shall each have the right from time to time to change the place notice is to be given under this paragraph by written notice thereof to the other party.

9. EXCLUSIONS: _____ Not applicable or _____ Excluded from this Agreement are all existing written agreements in place at the time of the execution of this Agreement with other agents.
10. MODIFICATION: This Agreement may not be modified except by amendment reduced to writing and signed by both Company and Agent. No waiver of this Agreement shall be construed as a continuing waiver or consent to any subsequent breach thereof.
11. ENTIRE AGREEMENT: This Agreement sets forth the entire agreement and understanding between the parties relating to the subject matter herein and supersedes all prior discussions between the parties.  No modification of or amendment to this Agreement, nor any waiver of any rights under this Agreement, will be effective unless in writing signed by the party to be charged. Any subsequent change or changes in the Agent's duties or commission will not affect the validity or scope of this Agreement.
12. GOVERNING LAW; CONSENT TO PERSONAL JURISDICTION:  THIS AGREEMENT WILL BE GOVERNED BY THE LAWS OF THE STATE OF ALABAMA WITHOUT REGARD FOR CONFLICTS OF LAWS PRINCIPLES. AGENT HEREBY EXPRESSLY CONSENTS TO THE PERSONAL JURISDICTION OF THE STATE AND FEDERAL COURTS LOCATED IN THE STATE OF ALABAMA FOR ANY LAWSUIT FILED THERE AGAINST THE AGENT BY THE COMPANY ARISING FROM OR RELATING TO THIS AGREEMENT.
13. SEVERABILITY:  If one or more of the provisions in this Agreement are deemed void by law, then the remaining provisions will continue in full force and effect.
14. HEADINGS: Section headings are not to be considered a part of this Agreement and are not intended to be a full and accurate description of the contents hereof.
15. ATTORNEY FEES: In the event that this Agreement becomes subject to litigation between the parties hereto, the parties agree that the prevailing party shall be entitled to an award of attorney's fees, costs, and the prevailing statutory interest from the other party.
16. ADDITIONAL ACKNOWLEDGMENTS: Both parties acknowledge and agree that: (a) the parties are executing this Agreement voluntarily and without any duress or undue influence; (b) the parties have carefully read this Agreement and have asked any questions needed to understand the terms, consequences, and binding effect of this Agreement and fully understand them; and (c) the parties have sought the advice of an attorney of their respective choice if so desired prior to signing this Agreement. 
17. FURTHER DOCUMENT:  If any other provisions or agreements are necessary to enforce the intent of this document, both parties agree to execute such provisions or agreements upon request.
    
    
    This Agreement, consisting of ___________ pages, including this page, is entered into this the ____ day of ______________, 20____.
    
    Company:
    
    
    
    _________________________________________________________
    [Signature of Company Representative]

_________________________________________________________
[Name of Company Representative]


Agent:



_________________________________________________________
[Signature of Agent]

_________________________________________________________
[Name of Agent]