Charge on specific credit balances as security for liabilities of third party
To……………… Bank Limited
In consideration of your granting (or continuing to grant) banking facilities to…………….. of (address, etc.) I,................. of (address, etc.) by of continuing security hereby charge the monies standing to the credit of my deposit account with you in respect of all liabilities to you whether absolute or contingent at any time outstanding and I hereby authorise you without further notice to me to apply such monies as you may think fit in satisfaction of the said liabilities.
Dated, the................. day of..............
[Signature of guarantor]
