Agreement between producers of a telefilm and financiers for advance of money for completion of production of the telefilm, rights of exploitation, distribution and copyrights of the tele-film being assigned to the financiers
THIS AGREEMENT made on this ___________ day of ___________
BETWEEN
___________ [name of the producers], hereinafter called “the producers” of the ONE PART.
AND
___________ [name of financiers] hereinafter called “the financiers” of the OTHER PART.
WHEREAS the producers are engaged in the production of a telefilm and has decided to secure an advance of money for the completion of production of the telefilm from the financiers with assignment of rights of exploitation, distribution and copyright privileges and the financiers has agreed to work as such.
NOW THIS AGREEMENT WITNESSETH AS FOLLOWS:
- The producers secure an advance of money for the completion of production of the telefilm from the financiers and assign them rights of exploitation, distribution and copyright privileges.
- The Financiers agree to advance an amount of Rs. ___________ (Rs. ___________ only) for the completion of this Telefilm.
- The assignment of rights of exploitation, distribution and copyright privileges will be for a period of [months/years] within INDIA commencing from the date of this agreement.
- The financiers will advertise the producers’ films at its own cost and expenses by advertisements in newspapers, journals, magazines, cinema slides or by any other means. However, the producers may advertise at their own costs at its discretion whether in newspapers, journals, cinema slides or by any other means and shall indicate the name of the distributor as its sole selling agents.
- The producers shall not be liable for any dealing between the financier and its sub-agents.
- The Financier shall not make any representation on behalf of the producers except in conformity with the instructions issued by the producers.
- At the termination of this agreement whether by efflux of time or otherwise, the producers shall not be liable to pay any commission to the financier for the distribution after the expiry of agreement period.
- This agreement shall be executed in duplicate. The producers shall retain the original and the financier the duplicate. Each party shall bear the stamp duty payable in respect of its copy.
IN WITNESS WHEREOF, the parties have executed this Agreement under seal as of the day and year first written above.
PRODUCERS FINANCIER
_______________ _____________________
Name: ____________ Name: ______________
Title: ______________ Title: ____________
Date: _________ Date: ___________
_____________ _______________
(Witness) (Witness)
