Letting out parts of Building for Advertisement Purposes

 

Agreement made at ____the___day of __between______ of____ herein after referred as owner of the one part and________of_____ hereinafter referred as advertising co. of the other part.

It is agreed between the parties hereto as follows:-

1.      In consideration of a yearly rental of Rs______ (Rupees_____) to paid in monthly instalment of Rs____ (Rupees_____) in advance as the first day each month. The owner agrees to lease to the advertising company for a period of _____yrs. stating on the _____day of____, the following portion if the roof a walls of the building located at No.____in the city of _______ used for the purposes of the erecting maintain and using advertising signs only.

2.      The advertising company agrees that is the erecting maintaining & using the advertising signs it will take can of all the rules & regulations an ordinance & it shall not be entitled to display only objectionable matter a future shall indemnify the said owner against any damage suffered in case such advertisement is used to be in breach of statutory rules & authorized order.

3.      The owner agrees that it will allow, at all reasonable times, the access by the agents and employees of the advertising company to such pats of such said parts of the building for the proper installation of maintenance of such signs & including the installation of electric wires or devices & placing of the matter in the basement of said building & at the end of the period hereof, it will permit removal of any or all signs structured erected by the advertisement company.

 

In witness whereof the parties herein have applied their respective signatures to the deed on the day, month and year first above within in the presence of the witnesses.

 

 WITNESSES

1.       _______________                                                                       Licensor

2.      ________________                                                                      Licensee