BANK GUARANTEE
 

B.G. No________
Date:______
M/s. ______
 Dear Sirs.
         In consideration or M/s.________having its registered office at ______ having agreed to pay M/s. ____ having its registered office at ______ (hereinafter called the "Contractor") an advance amount of Rs _____ under the terms and conditions of the contract No ______ dated ______ for the supply, of work, (hereinafter called the "Contract") for the due fulfillment by the contractor of the terms and conditions contained in the Contract on production of a Bank Guarantee of Rs______
           We, the Bank ______ hereinafter called the "Bank", at the request of the contractor do hereby undertake to pay to M/s.________on receipt of their written demand an amount not exceeding Rs ______ against any loss or damage caused to or suffered or would be caused to or suffered by M/s.________by reason of any breach by the contractor of any of terms and conditions contained in the contract.
          We, the Bank, do hereby undertake to pay to M/s.________the amounts due and payable under this Guarantee, without any demur, merely on receipt of a written demand from M/s.________stating that the amount claimed is due by way of loss or damage caused to or suffered or would be caused or suffered by M/s.________by reason of breach by the contractor of any of the terms and conditions contained in the contract or by reason of the contractor's failure to perform the said contract. Any such demand made on the Bank on or before ______ shall be conclusive as regards the loss or damage and the quantum of amount due and payable under this guarantee, subject however, our liability under the Guarantee shall be restricted to an amount not exceeding Rs______
       We, the Bank, undertake to pay to M/s.________any money so demanded notwithstanding any dispute or disputes raised by the Contractor in any suit or proceeding including Arbitration proceedings pending before any Court of Tribunal relating thereto and our liability under these presents being absolute, unequivocal and irrevocable.
 
            The payment so mad by us under this Guarantee shall be a valid discharge of our liability for payment there under and the Contractor shall have no claim against us for making such payment.
          We, the Bank, undertake not to revoke this guarantee during the currency of this guarantee except with the previous consent of M/s.________in writing.
Notwithstanding anything contained hereinabove:
1. The liability under this Bank Guarantee shall not exceed Rs ______
2. This Bank Guarantee shall be valid up to______ .and
3. The Bank is liable to pay guarantee amount or any part thereof under this bank Guarantee under and only if M/s.________serves upon us a written Claim or Demand on or before ______.

Date: ______
Place: ______
SEAL: