License to use property for display of Advertisements

 

The license deed is made on the ______day of___20__ between owner pf___ (address) (herein called the licensor) of the one part, and advertiser _____of______(address) (herein called the licensee) of the other point.

Whereas it is agreed by between the parties as follows:-

1.      The licensee shall pay to the owner/licensor a sum of Rs.______per month during the continuous of this deed and shall be paid in advance for eachmonth as on before the day_____of each month.

2.      The owner/licensor agrees to allow the license to use the property in such a manner as the licensee shall think fit(no.of boards) advertisement boards or panels measuring _______on the property known as _______in the following position[specify positions]

3.      The licensee shall be responsible to obtaining the permission of the local authority if and when necessary in connection with the display of the advertisement undertake to comply at all times with all the relevant acts of the parliament and as law enforce.

4.      The license said the entitled from time tot time to use the boards and panel for placing the posters or advertising the advertisement or to erect or maintain any illuminating apparatus as he may require.

5.      The owner agrees that no other advertisement is to be displayed on any part of the above the property within______ feet of the board or panels.

6.      If licensee affix or displace any such advertisement which in the opinion of the owner is of indecent character or if the same is forbidden by law or contravenes any regulations made under any statue or if the licensee contravenes any terms of a condition of the license permission so granted attracting any fine or penalty by any authority or upon the owner or upon the licensee, in that event the license shall hereby granted to the licensee shall be liable to pay in respect of all such acts imposed upon him by way of fine or penalty.

7.      If in the opinion of the licensee the use of the advertising the board or panels become so lesser/impaired at any time from any cause or the use of the said board or panels be probhition   by any legislation or authority, then, the deed shall be terminated by the licensee as from the date of such probhition or lesser/impatient a the licensee shall remove the bond or panels the proper/premises of the owner.

8.      The licensee shall be solely responsible for any rates which may anessed in respect of the board or panels.

 

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