BUILDING CONTRACTOR’S BOND

 

[Alternative forms]

KNOW ALL MEN by these presents, etc.

WHEREAS, the said __________________ [principal] has by agreement in writing, dated the ______ day of ___________, 20_____ and made Between the said ____________________ [insert the name, address etc. ofprincipal] of the One Part, And the said ___________________________ [insert the name, address etc. ofObligee] of the Other Part, entered into a contract for building a house at _______________.

NOW, THE CONDITION of this obligation is such that, if the said [principal] his executors, or administrators, shall duly perform and observe all the stipulations and agreements contained in the said contract, and on his and their part to be performed and observed, and so that any alteration which may be made by agreement between the said principal, and the said obligee, his executors, and administrators, in the terms of said contract, or the nature of the work to be done thereunder, or the giving by the said [obligee], his executors, or administrators, of any extension of time for performing the said contract, or of any of the stipulations therein contained, and on the part of said principal to be performed, or any other forbearance on the part of the said obligee, his executors, or administrators, to the said [principal] his executors, or administrators, shall not in any way release the said [sureties] or either of them, or either of their heirs, executors, or administrators, from their or his liability under the above-written bond, then, this obligation shall be void; otherwise it shall remain in full force and effect.

 

IN WITNESS WHEREOF, etc.