Agreement for the front of a license by an owner for display of advertisement on property
Short Form
Name of the poster contract
To consideration of your agreement to pay me (us) a rental at the sum of Rs____per month. I (we) agree to allow you to fix a maintain in such a manner as you shall think fit _______ advertisement boards or panels measuring____as the property known as_____________.
The above rental is payable in advance on the first day of every month (hereinafter referred to as payment date) the for payment of rental being proportionate payment from the date of boards is are fixed to the next payment date to be made within thirty-days of the date of fixing and you will be solely responsible for any rates which may annexed on me (us) in respect of bonds.
This agreement will remain force for three-years commencing from the first payment date after the bonds or panels and fixed a shall continue until & unless determined by either party giving to theother less than twelve-months’ notice in writing, such notice to express at any time after the said period of five years.
I(we) hereby grant you access from time to time to place posters advertising any article you may desire on the boards or panels or to past advertisement or to erect or maintain any illuminating apparatus you require.I (we) agree that the boards posters and illuminating apparatus (if any) is (are) your property and only removable by you. I (we) agree that no other advertisement to be displayed on any part of the above property within____ feet of your board(S).
Should the view of your boards in your opinion be impaired at any time from any cause whatsoever or should the use of the boards be prohibited by any legislation or authority then this agreement is at your option terminate as from the date of such impairment or prohibition as the case may be and I (We) will return to you when the board(s) is(are) removed in such circumstances that part of the rent(if any) whichhas been paid for the period after the date of removal of the board[s].
I[we] hereby warrant that I[we] have the sole right to grant to you the licence contained herein in relation to the above property.
[Signature of the owner of the occupier]
Address______________
Date__________
Witnesses to the above signature:
Name_________________
Address_________________
