ARTIST SPONSORSHIP AGREEMENT

 

THIS AGREEMENT made effective as of the_______ day of__________ 20 ___  BETWEEN [Name of Sponsor________________  (the “Sponsor”) AND [Name of promoter_______________________  (the “Promoter”) add, if applicable. AND [Name of Artist] ________________  (the “Artist”). THIS AGREEMENT shall constitute the full agreement between the above named Sponsor and the above named Promoter with respect to [insert the name of the event or if a concert tour, the name of the artist (the “Artist”) and tour] which is tentatively scheduled for [insert the date(s) of the event (hereinafter referred to as the “Event”) in connection with the Products and services (collectively hereinafter referred to as the “Products”)].

1. Sponsor shall be the exclusive and official sponsor of the Event. Without limiting the generality of the foregoing no other person, firm, corporation organization or entity may be listed or mentioned as a sponsor or presenter of the Event.

2.  As full compensation for the rights granted hereunder, Sponsor shall pay Promoter the sum of [insert amount in words] Rs_______ payable on or before the_________ day of______________ _____________

3.  Sponsor shall receive, at no cost ______________ tickets [choose appropriate option or amount to fit for the Event/for each performance during the Event]. The tickets shall be for favourable seats in the highest price range and best locations. In addition Sponsor shall have the right to purchase, at the ticket’s face value price up to ________ per cent ( ___ %) of additional tickets, such additional tickets to be for favourable seats in the highest price range and shall be made available at the earliest date(s) possible prior to the Event.

4.  (a) An official logo and catch phrase shall be developed for the Event by Promoter which shall be subject to the approval of the Sponsor and which shall refer to Sponsor (in first position), Event (e.g. “Sponsor” presents “Event”). Such logo and/or catch phrase where applicable shall be prominently included in all promotional and advertising references, which relate to the Event and disseminated throughout the print and broadcast media and points of sale by Promoter announcing the Event.

 (b) Nothing herein contained shall constitute an obligation on Sponsor’s part to advertise or promote the Event, it being understood by the parties hereto that the Sponsor may do so at it, option or may refrain therefrom.

(c) Any uses of the official logo and/or catch phrase, other than specifically provided for in this Agreement shall require the prior written permission of both Sponsor and Promoter.

5.  This Agreement shall commence on the date hereof and expire on [date] unless prematurely determined in accordance with clause 6 below.

6.  The parties hereto shall have the right to terminate this Agreement forthwith in the event any one of them going into liquidation (except for the purpose of amalgamation or reconstruction or making any arrangement or composition with its creditors or where either party fails to remedy a material breach of a term of this Agreement within 30 days of receipt of a written notice requiring said breach to be remedied.

7.  The parties hereto shall not be liable for non-performance of any of the terms of this Agreement if such non-performance results from any act of God, strike or force majeure conditions. Neither the Promoter nor the Sponsor shall be entitled to assign the benefit of this Agreement in whole or in part without the prior written consent of the other.

8. This Agreement contains the entire understanding between the parties and may not be varied orally.

9.  If any clause or any part of this Agreement or the application thereof to either party shall for any reason be adjudged by any court or legal authority of competent jurisdiction to be invalid such judgment shall not affect the remainder of this Agreement  which shall continue in full force and effect. 10.  This Agreement shall be governed by the laws of India and the parties hereby submit to the jurisdiction of the Courts in Kolkata.

11. Any notice to be served under this Agreement shall be in writing and served upon the recipient at its address herein set out (or such other address as may be notified for this purpose) either by hand or by registered post or by Fax or e-mail. IN WITNESS WHEREOF the Parties hereto have executed these presents on the day month and the year first above written.

SIGNED SEALED AND DELIVERED By the Parties In the Presence of : WITNESSES :

1.

2.

 

[Signature of the Parties]