AGREEMENT FOR THE SALE AND DEMOLITION OF BUILDINGS BY THE PURCHASER
AN AGREEMENT made this______ day of______, 20__.
BETWEEN
________________________ (insert the name, address etc. of the owner of building) (hereinafter called ‘the vendor’) of the ONE PART.
AND
________________________ (insert the name, address etc. of the purchaser) (hereinafter called ‘the purchaser’) of the OTHER PART.
WHEREAS the vendor is the owner of certain land situate at_______. (herein- after called the land) on which are erected certain buildings known as Nos_______ to_________ Street (hereinafter called the buildings).
[OR WHEREAS the vendor is the owner of certain land particulars whereof are specified in the schedule hereto and the site of which is delineated and coloured pink on the plan hereto annexed (hereinafter called the land) on which are erected certain buildings (hereinafter called the buildings)].
NOW IT IS HEREBY AGREED as follows:
- The vendor shall sell and the purchaser shall purchase all the buildings upon the terms and subject to the conditions hereinafter appearing.
- The price for the building shall be Rs_______ and shall be paid to the vendor by the purchaser on the signing of this agreement [or as the case may be].
- The purchaser during the period of_______ weeks [or months] from the signing of this agreement shall have licence and authority to enter upon the land for the purpose only of carrying this agreement into effect.
- The purchaser shall enter upon the land during the period specified in paragraph 3 hereof and shall pull down and remove the buildings within that period at his own expense and in accordance with the following conditions:
- The purchaser shall before commencing to pull down the buildings obtain licences necessary for the works and set up sufficient hoardings and inclosures and shall perform all necessary works to uphold the adjoining buildings and shall take all necessary steps to comply with the requirements in relation to such pulling down of any statute or bye- law or regulation of the local authority and shall pay all fees charges for all such purposes.
- The purchaser shall not in the course of pulling down and removing the buildings cause or allow any nuisance or do permit or suffer anything which shall cause any unnecessary annoyance or disturbance to the occupiers of adjacent premises and shall pay and keep the vendor indemnified against all claims costs and expenses for or relating to damage done in the course of such pulling down and removing of the buildings or for any nuisance committed in connection therewith.
- The purchaser shall at his own expense execute any work which may be necessary for the repair and maintenance of party walls between the buildings and adjoining buildings.
- The property in the buildings and any parts thereof shall remain vested in the vendor until the same are pulled down and removed from the land and any materials from the buildings which may from time to time be lying on the said land shall be the property of the vendor until removal.
- The purchaser after pulling down the said buildings shall clear and level the site and [here insert any special provisions in regard to the site which may have been agreed].
- The purchaser shall not sell, remove or dispose of any earth, clay, gravel or sand from the land.
- The purchaser shall commence the pulling down of the buildings not later than the___________ day of___________ and shall fulfil and complete all the terms of this agreement not later than the_________ day of___________ and in default of so doing the purchaser shall pay to the vendor the sum of Rs___ for each day [or week] during which the said land shall not be cleared in accordance with the terms of this agreement [or in default of so doing the vendor may forthwith treat the contract as repudiated by the purchaser and may complete the pulling down and removal of the buildings and the clearing of the land in any manner he may think fit and may recover from the purchaser any cost or expenses he may so incur and in such case the vendor shall not be liable to account to the purchaser for the monies, if any, received in respect of building materials sold by the vendor but any such sums shall be taken into account before any claim under this paragraph of the agreement shall be made by the vendor against the purchaser].
IN WITNESS, etc.
[SCHEDULE] [Description of premises]
[Signatures [and seals] of both parties]
