Certificate to be furnished by authorised selling agent/ distributor as seller of machinery
___________________ Bank of India, Bombay/Calcutta/Delhi/Madras
Dear Sirs,
We hereby certify that the undernoted bills/promissory notes arose out of bona fide commercial or trade transaction(s) relating to our sales of indigenous ________ machinery manufactured by @ ________ for which we are the authorised selling agents/distributions, on deferred payment basis, and have been drawn by an industrial concern as defined in Section 2(c) of the Industrial Development Bank of India Act, 1964.
We also certify that we have paid a sum of Rs. _________ (Rupees _________) on _________ i.e. before the date of execution of the undernoted bills/ promissory notes to ___________ in respect of machinery covered by the said bills/promissory notes and thus we have paid __________ in full the cost of machinery sold to ___________ on __________.
We also confirm that in the case of _________________ availing itself or rediscounting facility from the _______________ Bank of India in respect of the aforesaid bills/promissory notes, IDBI will be under no obligation to present the bills/promissory notes for payment on due dates and notwithstanding the non-presentation, we will remain liable on the said bills/ promissory notes.
A certified copy of the relevant authorisation for waiving the presentation is enclosed/has already been forwarded to you.
Yours faithfully,
______________________
List of bills/promissory notes
|
S.NO. |
Date of bill/ promissory note
|
Name and address of drawer/maker
|
Amount of bill / promissory note
|
Usance
|
Name of endorsee
|
|
|
|
|
|
|
|
Total:
