Agreement for use of boarding for advertisement
Agreement made at _________this_____day of ___ between (owner of the boarding etc.) (hereinafter referred as the owner) of one part & (advertiser on advertising agent) of (address) (hereinafter called the advertiser) of the other part.
Whereas the owner has put up a large boarding in the property situated at ______ and whereas the advertiser has requested the owner to permit him to affix a display posters & other advertisement by pasting a posting on the said boarding the owner has agreed to permit the same on following conditions:-
It is mutually agreed as follows:-
1. The advertiser shall pay to the owner a monthly rent of Rs______in advance on the first day of each month & the subsequent payment shall be made on the day _____of each succeed month.
2. The agreement is to remain in force for _____years/months commencing from the ____day of___ & shall continue until & unless determined by either party giving to the other not less than twelve months’ notice in writing.
3. The advertistisee will use the boarding only for purpose of advertisement of any good & a material product or otherwise but no advertisement shall in indecent, obscene on otherwise of any objectionable character in the opinion of the owner.
4. The advertise shall not do any act or thing regarding the said boarding or advertising appearing thereto whereby the owner will became liable to any legal proceeding by the government or local authority or any other person.
5. That the advertiser and his employees, workmen shall be entitled at all reasonable times, to enter into & upon the said premises for the purpose of affixing posters & other advertisement upon the boarding & to erect on maintain any illumination approaches on the said boarding.
6. The advertiser shall be responsible for obtaining the premises of the local authority if & when necessary in connection with the display of any advertisement on the said boarding & undertake to comply at all times with all the relevant acts of the parliament & by laws in force.
7. The owner shall maintain thesaid boarding in proper conditions repair & protect its stability as may be necessary for effective display of advertisement. But of any damage is done to the boarding due to any act on the part of the advertiser or his agent or servant, the advertiser shall make good the loss caused by such damage to the boarding on to the owner at his own cost within a reasonable time & if he fails to do so within a week from the receipt of the notice by the owner, the owner shall be entitled to carry out the repairs & the cost will be payable by the advertiser during the period of the carrying out such by the advertiser or the owner as aforesaid the advertiser will continue to be liable to pay the rent.
8. If the advertiser is adjusted insolvent on if the government or any local authority order to the said boarding being removed or if the boarding is damaged beyond repair due to any accident or act of god the agreement will become invalid on the happening of any such rent.
9. If the advertiser commit breach of any term of the agreement the owner shall be entitled to terminate this agreement by giving 15-days within notice to the advertiser.
10. The advertiser agrees to indemnify the owner against all the claims & damages, a legal proceeding in respect of advertisement put up on the said boarding.
As witnesses etc.
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.
1. _______________ Licensor
2. ________________ Licensee
