Agreement for Road Building

 

THIS AGREEMENT made this............. day of............., 20...., BETWEEN A B etc. (hereinafter called ?the Employer?) of the ONE PART AND C D etc., (hereinafter called the Contractor) of the OTHER PART.

WITNESSETH, that?

1. The said Contractor agrees with the said Employer that he, the said Contractor, will forthwith lay out, according to the dimensions and grades thereof this day agreed upon between the said parties, and stated in the plan and specifications hereunto annexed, and within....... weeks from the date hereof form, make, and complete a road........ feet long and.......... feet wide, with a footpath or sidewalk........ feet wide on each side thereof, as the same is shown on the said plan; such road to be made upon land belonging to the said employer, situate, etc.

2. That he will excavate the soil or earth forming the surface of the said intended road, to an average depth of............. inches at least, and so that the sides shall be.. inches lower than the centre of such road:

3. That he will cover the said road with gravel............. inches deep, and the footways............. inches deep, at the least.

4. That he will remove all the surplus soil and rubbish from the said land, and leave the said road and footpaths and the parts of the field adjoining them affected by such works in a proper state, order, and condition.

5. That he will perform the whole of the said work, and any other incident thereto, in a good, proper and workmanlike manner, for the sum of Rs.............(Rupees..............), and will cart the gravel and other materials used in and for the said road and footpaths from such place or places, not exceeding .............. miles distant, as the said employer shall appoint, and perform all such other cartage as may be necessary for the said works.

6. The said employer agrees to pay the said contractor the sum aforesaid for the said work, as soon as the same shall have been duly completed according to the contract.

 

IN WITNESS, etc.s