CONTRACT FOR MECHANICAL OR ELECTRICAL ENGINEERING WORKS

 

[Short form]

THIS AGREEMENT made this______ day of______, 20__.

BETWEEN

________________________ (insert the name, address etc. of the contractor) (hereinafter called ‘the Contractor’) of the ONE PART.

AND

________________________ (insert the name, address etc. of the purchaser) (hereinafter called ‘the purchaser’) of the OTHER PART.

WHEREAS the purchaser desires to have provided and executed certain works mentioned, enumerated, or referred to in certain general conditions, specification, schedules, drawings, plans, schedule of prices, the contractor’s tender and covering letter (if any), the acceptance of the tender, and any other relevant correspondence which for the purpose of identification have been signed by__ on behalf of the contractor and by.. of [address] (the engineer of the purchaser) on behalf of the purchaser all of which are deemed to form part of this contract as though separately set out therein and are included in the expression contract whenever herein used.

And Whereas the purchaser has accepted the tender of the contractor for the provision and execution of the said works for the sum of Rs_______ (hereinafter called the contract price) upon the terms and subject to the conditions hereinafter mentioned:

NOW THIS DEED WITNESSETH AND IT IS HEREBY AGREED AND DECLARED as follows, that is to say, in consideration of the payments to be made to the contractor by the purchaser as hereinafter mentioned the contractor hereby covenants with the purchaser, his legal personal representatives, successors, and assigns that the contractor shall and will duly provide, execute, complete, and maintain the said works and shall do and perform all other acts and things in the contract mentioned or described or which are to be implied therefrom or may be reasonably necessary for the completion of the said works within and at the times and in the manner and subject to the terms, conditions and stipulations mentioned in the contract.

And in consideration of the due provision, execution and completion of the works and the maintenance thereof as aforesaid the purchaser does hereby for himself his legal personal representatives, successors, and assigns covenant with the contractor that he, the purchaser, his legal heirs, successors, or assigns will pay to the contractor the contract price or such other sum as may become payable to the contractor under the provisions of the contract, such payments to be made at such time and in such manner as is provided by the contract.

IN WITNESS, etc.

[Signatures [and seals] of parties]