LICENSE TO ASSIGN

 

I, __________________ (Name) s/o ___________ give my licence and empowers my tenant for assigning  all his/her estate in the Premises located at _____ demised by lease dated ____ entered into ____ and ____.

That this assigning is made his/her favouring ____________ for a period of ____ years. But, this License is strongly limited to the specified assignment so empowered by me. Save as aforesaid all the agreements in the said lease deed having against assignment or sublease shall be enforceable and effective.

 

 

Date:

Signature

Witnesses:

 

 

 

 

 

 

 

 

 

 

 

 

 

LICENSE TO USE PATENT/COPYRIGHT

 

Date _________________________________________________________________ (hereinafter referred to as ‘‘the Patentee’’) of the ONE PART in favour of __________ (BB.) 

AND

___________________________________________________________________________(hereinafter called ‘‘the Licensee’’) of the OTHER PART.

WHEREAS the said AA. is the inventor and patentee in his own name of an invention for _______ duly registered under a patent dated _______ in the Registers of the Patent Office at _______and the said patent is valid for another four years being due for expiry on _______;

AND WHEREAS (BB). aforesaid is desirous of exploiting the patent and is willing to pay by way of royalty a sum of Rupees _______(Rs. _______ only and a yearly fee of Rupees _______) Rs. _______payable on the following dates __________ each year;

AND WHEREAS the Patentee is willing to grant the said Licence:

NOW THIS DEED WITNESSES that in consideration of the sum of Rupees (Rs. _______) only by way of royalty paid by the said Licensee to the Patentee, receipt whereof the Patentee hereby acknowledges and the further payments of Rupees _______ (Rs. _______ ) only on the following dates _______ each year the Patentee hereby grants unto the Licensee the exclusive right to make, use, exercise and vend the said invention under the said patent in all parts of the territory of _______ for a term of _______ years ending with the _______ day of _______, 20 _______ The Licensee shall not at any time assign this licence or grant any sub-licence thereof to any person or persons or transfer the same except by operation of law: PROVIDED ALWAYS and it is hereby declared that if any yearly payment of licence fee or any part thereof be at any time in arrears for _______ days (whether a formal demand of the same shall have been made or not) or if the Licensee becomes bankrupt or enters into any arrangement or composition with his creditors or neglects to use the invention for a period of 6 months then the Patentee may by a notice in writing revoke the licence. That a notice of clear 15 days shall be deemed to be of reasonable time and shall be deemed to have been served on the Licensee if the same has been despatched by the Patentee to the address of the Licensee herein mentioned by registered post.

IN WITNESS whereof _______. (as in Precedent No. 4).

WITNESSES

1.      ____________________ Sd. AA.

Patentee

 

2.      _____________________Sd. BB.

Licensee

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

LICENSE TO CONTRUCT BUILDING ON A LICENSOR’S LAND

 

Date _______________________________________________________________________ (hereinafter called "the grantor") of the ONE PART.

AND

________________________________________________________________________ (hereinafter called "the grantee") of the OTHER PART;

Whereas the grantee has applied to the grantor for license to build , maintain and use a bridge across the land stated and the plan annexed in the schedule hereto which bridge is needed for the better transportation of the trucks leading to factory of the grantee hereinafter called the Factory;

And Whereas such bridge if built would benefit the prospect of the grantor's estate;

And Whereas the grantor has hence consented to grant such liberty as stated above to the extent and subject to the terms hereinafter contained and the grantee has consented to accept the grant on such conditions.

Now These Presents Witness as Follows:

1.      Grant of Easement

The grantor hereby bestows to the grantee complete Licence to build and maintain a bridge across the said land between the said points and along the said route. The grantor also bestows to the grantee a right way upon the same for pedestrian, traffic or by whatever ways at all times for the grantee, his servants, agents and customers. The grantee shall be exercising such Licence and right of way for as long as such bridge shall be needed for any of the purposes of the grantee in working and managing the said Factory but no longer.

2.      Grantee’s Covenants

It is hereby agreed and declared that the above stated grant is subject to the following conditions all of which the grantee hereby agrees with the grantor for observing and performing:

i.                    To put up Notices

As soon as such bridge become ready for use the grantee will put up and will at always thereafter maintain in good and legible condition notices in a form to be sanctioned by the grantor on each terminus of such bridge. which notice shall signify that the bridge is a private bridge sustained for the use of the grantee and that using it by members of the public is only permissive;

ii.                  To prevent the bridge from becoming a public property

That the grantee will doing interval of time per express notice stop all traffic upon such bridge from either terminus thereto excepting traffic by the grantee, his servants, agents and customers or by the grantor and his servants and agents. The grantee shall appoint a person a such occasion post a person at each terminus for explaining that traffic is   stopped for preventing the acquisition by the public of any right to use such bridge for any purpose whatever. Except as herein before provided the grantee shall not be bound to prevent or control the use of such bridge by any person nor shall be in any way responsible for any damage done by any person other than those in the employment or control of the grantee;

iv.                Right to cancel on any contravention of either of the conditions herein before contained the grantor may, excepting the waiver of any previous right of cancellation, revoke the aforesaid grant and thereupon the same shall become nullity.

3.      Grantor’s Covenants

            The grantor hereby agrees with the grantee as follows:

i.                    Non cancellation

That so long as the conditions herein before contained are observed the aforesaid grant will not be revoked.

ii.                  Payment

The grantor will pay on a annually basis either half the cost of maintenance and repair of the bridge incurred each year or will contribute towards the same a sum of Rs. _______ whichever sum shall be less.

iii.                Opting for Surrender

The grantee or its heirs may at any time surrender its rights under these presents and that nothing herein contained shall impose upon it any duties to build or to sustain such a bridge as stated above after such rights have been surrendered.

4.      Parties Covenants

The parties hereby agreements that subject to the conditions herein before stated the grantee shall repairing and maintaining the bridge in a good condition by carrying out compulsory repairs and the sole liability in this behalf shall be that of the grantee. Non-payment of repair and maintenance contribution by the grantor under clause 3(ii) shall be no rasion for not maintaining and keeping the bridge in good repairs.

It is also consented that if the grantor not pay the repair and maintenance cost of the bridge per clause 3 (ii) the grantee may deduct such amount from its due towards the grantor.

5.      Notice

All demand notice, requests, or other correspondence needed or allow to be given or made under this Agreement shall be express and stated to have been given when received and shall be addressed as follows:

i.                    If to Grantor, at _____________

ii.                  If to Grantee at _____________

Any Party hereto whose address is changed shall for the purpose of this covenant by giving express notice to the other parties at the address and in the manner laid above. Any correspondence dispatched per telegram, telex or facsimile shall be confirmed by letter, receipt requested, or any other authentic means of notification.

6.      Severability

The unenforceability or illegality of any provision of this covenant shall not affect the enforceability or validity of any other provision.

7.       Waiver And No Waiver

The Parties hereto may waive any condition, agreement or covenant desired for benefiting it, provided each such waiver shall be expressly signed by the waiving party. No failure of any of the Parties to require the performance by the other of any term of this Agreement shall in any way affect their rights to enforce such term nor shall any waiver by the Parties of any term hereof be taken or held to be a waiver of any other condition or a breach hereof.

8.       Amendments

No amendment, alteration or discharge of this covenant, and no waiver hereunder, shall be legal or binding unless written and duly executed by the Parties against whom enforcement of the alteration, modification, discharge or waiver is sought.

9.      Heirs And Assigns

This covenant shall be binding and used to the benefit of Grantors, Grantee and their respective heirs and assigns.

10.  Entire Agreement

This covenant describe the whole understanding of the Parties concurring the subject matter hereof and may be altered only by agreements signed by both of the Parties hereto. Any and all previous or collateral representations, promise or condition not incorporated herein or made a part hereof shall not bind the Parties.

11.  Third Parties

Nothing in this covenants is intended to bestow any right or remedy under or by reason of this Agreement on any person excepting the Parties hereto and their respective heirs and assigns.

12.  Governing Law Forum and Consent to Jurisdiction

The Parties hereby acknowledge, agree and consent: (a) that the enactments of this covenant and the rights of all Parties stated herein shall be ruled by the laws of India and decided according with enactments of Arbitration and conciliation Act, 1996.

13.  Titles and Headings

Titles and headings per sections herein are given for convenience of reference nearly and are not intended to be a part of or affecting the meaning or interpreting this covenant.

14.  Execution In Counterparts

This covenant may be executed in one or several counterparts, each of, which shall be deemed an original, but all of which together shall constitute one and the same instrument.

In Witness Whereof, the parties have executed this covenant as of the date first above written.

Grantor:

By:

Grantee:

By: