ARTIST AGENT AGREEMENT
THIS ARTIST AGENT AGREEMENT is made and executed on this the _______ (Date) Day of _____________ (Month), ________ (Year)
Between:
____________________________, an individual, residing at ______ ______________________________ (hereinafter referred to as Artist).
AND
_________________________________ , a company registered in accordance with the laws of ___________________________________ having its registered office at ___________________________ represented by ______________________ (hereinafter referred to as the Agent) which expression shall unless it be repugnant to the context or meaning thereof be deemed to mean and include all persons deriving title under the Agent.
RECITALS:
WHEREAS, the Artist is a person who is has proven his / her talents in the field of __________________________________________________________.
- WHEREAS, the Artist desires to hire the services of an Agent in order to represent him / her and for the purposes of marketing certain rights as specified herein.
- WHEREAS, the Agent is involved in the business or marketing and promotion and is capable of representing the Artist adequately,
- WHEREAS , the Agent has offered its services to the Artist and Artist has expressed his/ her acceptance of this offer;
- WHEREAS, based on the same this agreement is entered into between the Agent and the Artist.
EFFECTIVE DATE & TERM OF THIS AGREEMENT
The effective date of this Agreement shall be _____ of __________, 20___ and all rights and obligations of the parties hereunder shall be effective as of that date.
This Agreement is valid and shall remain in full force and effect for a term of ____________ (Days / Months/ Years) starting from the effective date till ___________________________________ unless terminated prior to such date by either of the parties in accordance with Clause on termination specified herein.
SERVICES TO BE RENDERED
To put in the best of efforts , time and energy in representing Agent;
To put in the best of efforts in submitting Agent’s works and attempt to secure the best deals/roles for the Artist;
To further put in all his efforts to increase the worth / market value of the Artist;
Advise, counsel or direct Agent in the development and/or advancement of his professional career.
The Agent is further entrusted with the right to negotiate the terms of any assignment on behalf of the Artist, but the ultimate right of accepting or refusing any assignment vests with the Artist and is not vested with the Agent.
FEES
The commission would be _______% of the total amount so secured for each work by the Agent during the term of this Agreement.
The Commission amount would be calculated only after deducting the expenses if any incurred by the Artist with regard to performing the assignment or project , that is commission shall be payable on the fee after reducing the incurred expenses.
INVOICE AND PAYMENT OF THE INVOICE
The Agent is responsible for sending an invoice to the Artist which would state in detail the amounts related to the work done and the commission amount so due.
All payments so made to the Agent shall be invoiced.
TERMINATION
The Agreement can be terminated by the Artist for Breach of any of the terms specified herein with a notice of _____________ days prior to such termination.
On such termination the Agent shall cease to represent the Artist and the Artist’s work and shall return all the samples of the Artist’s work within a time period of ________ days of such termination.
This Agreement may be terminated by either party with a written notice of _________ days to the other party.
IN WITNESS WHEREOF, the parties have executed this Agreement under seal as of the day and year first written above.
ARTIST AGENT
_______________ _____________________
Name: ____________ Name: ______________
Title:______________ Title:____________
Date:_________ Date:___________
_____________ _______________
(Witness) (Witness)
