Lease of garage
Date
___________________________________________________________________________ (hereinafter called “the Landlord”
And
___________________________________________________________________________ (hereinafter called “the Tenant”
WITNESSETH as follows:
1. In consideration of the rent and tenant’s covenants hereinafter reserved and contained the landlord hereby demises unto the tenant the building fitted up for and used as a motor garage situated in the rear of No.. ................. Street.................... (hereinafter called the demised premises) TO HOLD the same unto the tenant for........... years from the................... day of................... paying.
(i) during the term hereby granted the yearly rent of Rs. .................. (Without any deductions) by equal quarterly payments to be made on the usual quarter days (or state days of payment, if not the usual quarter days) the first payment to be made on................. (or, if the term commences during the currency of a quarter, the first payment of Rs. ............... being a proportionate part of the quarterly payment tobe made in advance on the quarter day (or day for payment) immediately preceding the expiration or sooner determination of the term together with the quarterly payment falling due on that day. (ii) by way of further rent an annual sum equal to such amount as the landlord shall from time to time pay as premium (including any increased premium payable by reason or any act or omission by the tenant) for keeping the demised premises insured against loss or damage by fire or explosion such further rent to be paid once a year on..............
2. The tenant hereby covenants with the landlord as follows:
(a) To pay the said rents on the days and in manner aforesaid.
(b) To pay all existing and future rates taxes assessments and outgoings (whether parliamentary local or otherwise) now or hereafter imposed or charged upon the owner or occupier of the demised premises.
(c) To keep in tenantable repair all windows and skylights doors locks hinges bolts latches fasteners and water pipes and the interior of the demised premises and all additions thereto (damage by fire-storm tempest or explosion not caused by any act or omission of the tenant excepted) throughout the said term.
(d) To clean down and paint once in every (third) year of the said term all the inside wood and iron work previously painted with two coats of good hard gloss oil colour.
(e) To clean down the interior of the demised premises other than the wood and iron work referred to in paragraph (d) hereof and paint the same with (two coats of) good flat oil colour (or flat emulsion or washable distemper) once in every (third) year of the said term or more frequently if so required by law (or as and when necessary).
(f) To permit the landlord or his duly authorised agent with or without workmen at all times during the said term to enter upon and examine the condition of the demised premises and thereupon the landlord may serve upon the tenant notice in writing specifying any repairs necessary to be done and require the tenant forthwith to execute the same and if the tenant shall not within (ten) days after the service of such notice commence and proceed diligently with the execution of such repairs then to permit the landlord to enter upon the demised premises and execute such repairs and the cost thereof shall be a debt due from the tenant to the landlord and be forthwith recoverable by action.
(g) Not without the landlords written consent to make structural or other alterations to the demised premises.
(h) Not to do or suffer or permit to be done anything whereby the policy or policies of insurance on the demised premises against damage by fire or otherwise for the time being subsisting (a copy of which the landlord shall if required furnish to and at the expense of the tenant) may become void or voidable or whereby the rate of premium thereon may be increased and to repay to the landlord all expenses incurred by him in or about any renewal of such policy or policies rendered necessary by a breach of this covenant and all such payments shall be added to the rent secondly hereinbefore reserved and be recoverable as rent.
(i) Not to assign underlet or part with the possession of the demised property or any part thereof (without the written consent of the landlord).
(j) Not to use the demised premises for any purpose of trade or business but as a private garage only.
(k) To observe all statutory provisions and all provisions contained in any regulation made by any duly constituted authority or in any policy of insurance relating to the demised premises with regard to the storage and use of petrol and other explosive or inflammatory oils or substances.
(l) To yield up the demised premises and all fixtures and additions (except tenant’s fixtures) thereto in tenantable repair in accordance with the tenant’s covenants herein contained at the determination of the tenancy.
3. The landlord hereby covenants with the tenants as follows:
(a) To keep the exterior of the demised premises (except the glass) and the floor walls and main timbers of the demised premises in tenantable repair.
(b) The tenant paying the rents hereby reserved and performing and observing the several covenants and stipulations herein contained shall peaceably hold and enjoy the demised premises during the said term without any interruption by the landlord or any person rightfully claiming under or in trust for him.
4. PROVIDED ALWAYS and it is hereby declared as follows:
(a) If the rents hereby reserved or any part thereof shall be unpaid for twenty-one days after becoming payable (whether formally demanded or not) if any of the tenants covenants herein contained shall not be performed or observed or if the tenant shall be adjudicated insolvent or being a company shall enter into liquidation whether compulsory or voluntary save for the purpose of reconstruction or amalgamation or if the tenant for the time being shall enter into any composition with the tenant’s creditors or suffer any distress or execution to be levied on the tenant’s goods then and in any the said cases it shall be lawful for the landlord at any time thereafter to re-enter upon the demised premises and thereupon this demise shall absolutely determine but without prejudice to the right of action of the landlord in respect of any antecedent breach of the tenant’s covenants herein contained.
(b) If the demised premises or any part thereof shall at any time during the tenancy be destroyed or damaged by fire so as to be unit for use as a motor garage the rents hereby reserved or a fair proportion thereof according to the nature and extent of damage sustained shall be suspended until the demised premises shall be rendered fit for such use and any dispute concerning this clause shall be determined by a single arbitrator in accordance with the Arbitration & Conciliation Act, 1996 or any statutory enactment in that behalf for the time being in force.
(c) The landlord shall not be liable for any accident damage or injury to any person employed by the tenant which may happen by reason of any fire or explosion arising from the storage deposit or use on the demised premises of any liquid or solid inflammatory or explosive substances.
IN WITNESS etc.