POWER-OF-ATTORNEY FOR TAKING DELIVERY OF A VEHICLE

 

 I, Mr ________________________, S/o of_____________________, aged about _______________, residing in_____________________. SEND GREETINGS.

 

WHEREAS I have been allotted a  _____________________ Vehicle by allotment No. _________________dated___________________. at the price of Rs. _________________(Rupees __________only) by M/s. ____________________ at ____

 against my application dated

 

And where the said vehicle is to be delivered to me by the said firm ________________, through their authorised dealer M/s _______________________ at _________________

 

And whereas I unable to take personal delivery of the said vehicle from M/s. ____________, I hereby authorise, nominate and appoint Mr______________, aged about ___________________, residing at________________________ as my true and lawful attorney in my name and on my behalf to take delivery of the said vehicle  bearing No__________________ from the said M/s.________________, who are the Authorised Dealers of M/s___________________ and to pay the cost and charges of the said vehicle.

 

I hereby assure and indemnify the said Firm ____________________., as well as the said M/s.____________________ and shall always keep them indemnified against all risks, costs and consequences, if any, which may arise hereafter on account of the delivery of the said vehicle to my aforesaid Attorney by virtue of these presents in any manner whatsoever.

 

Dated:

 

Signed, sealed and delivered by the within named Mrs_______________________

 

Specimen Signature (Attested)

 

Sd/-

……………………

 

Witnesses:-

 

1.

 

2.

 

Executed and Signed before me.