BANK HYPOTHECATION AGREEMENT
To
.............. NATIONAL BANK …………………
………………………………………………….
THIS AGREEMENT executed at …………………….. this …………………….. day of ……………………………. In favour of .............. National Bank, a body corporate constituted under the Banking Companies (Acquisition and Transfer of Undertakings Act. 5 of 1970), carrying on banking business and having the Head Office at ……………… and one of the branch Office at …………………… (hereinafter called “the Bank” which expression shall include its successors and assigns) by……………... Son of/ Wife of/ Daughter of ………………… (address) of ….…………(Name of village, tehsil and district)………… Son of/ Wife of/ Daughter of ……………… (address) of ….………………………(Name of village, tehsil and district)………... Son of/ Wife of/ Daughter of ……………… (address) of ….…………(Name of village, tehsil and district)…………………... Son of/ Wife of/ Daughter of …………… (address) of …(Name of village, tehsil and district)
- Here enter the name(s) of the Borrower(s)/ Co-Borrowers
(hereinafter referred to as “the Borrower(s) (which expression shall unless the context or subject otherwise requires include his/their heir(s), executor(s) and administrator(s), assigns jointly and severally).
WHEAREAS at the request of the borrower (s) as contained in his/their application dated ……………………… the bank has agreed to grant/ granted to the borrower(s) from time to time upon the terms and conditions stated hereinafter and as stipulated in the Schedule 1, application form and/or sanction letter and other schedule(s) hereto which form part of this agreement. - Delete the inaplicable
(a) Cash Credit at any time upto limit of Rs.(Rupees….......... only)
(b) Overdrafts at any time to the extent of Rs. (Rupees….......... only)
(c) Demand Loans at any one time for Rs... (Rupees...........…. only)
(d) Term loans at any one time of Rs. .. (Rupees……......... only)
(e) Other credit facility at any one time of Rs. .. (Rupees…............ only)
(hereinafter collectively and individually referred to as “the loans”) for the purpose of facilitating finance to be borrower(s) for : ……………………………. - NOW IN CONSIDERATION of the Bank having granted/ agreed to grant the loan(s), the Burrower(s) hereby agree, undertake and declare
(1) That each and all of the borrower(s), present and future. *Delete in applicable
(i) Crop whatsoever and wherever raised or to be raised including standing
(ii) crops on the land described in the second Schedule hereto or cut or
(iii) stocked or stored or in course of transit of delivery.(2) That the Borrower(s) shall pay interest on the loans to be calculated on the daily balances in the loan account(s) with monthly/quarterly/half yearly/yearly or other rests according to the practice of the Bank and as per the guidelines as applicable/issued by RBI from time to time as may be applicable at the rate of ……….% above/ below the Prime Lending Rate of the Bank/ RBI. Rate rising and falling therewith or at such other rate as may be decided by Bank from time to time, with a minimum of …………………….% per annum.
(3) Provided that in the event of there not being any prime lending rate or otherwise the Bank shall at any time and from time to time be entitled to charge the rate of interest and such revised rate of interest shall always be construed as agreed to be paid by the Borrower(s) and hereby secured. Borrower(s) shall be deemed to have notice of charge in the rate of interest whenever the changes in Prime Lending Rate (PLR) displayed/ notified at/by the branch/published in newspaper/made through entry of interest charged in the pass book/ Statement of accounts sent to the borrower(s).
(4) Further, without prejudice to the Bank’s other rights and remedies, the bank shall be entitled to charge at its own discretion enhanced rates of interest at the rate and rests as charges by the bank on outstanding in the loan account(s) or a portion thereof or for any default or interest or installment or irregularity on the part of the borrower(s) which in the portion of the Bank warrants charging of such enhanced rates of interest for such period as the Bank may deem fit. The borrower/s also agree/s pay interest tax at the rate as in force from time to time. The bank shall have the discretion to decide the manner of computation of interest tax and charging thereof in the account.
(5) Borrower(s) agree(s) that subsidy of Rs. …………………………. to be provided by the Government, shall be kept in Term Deposit Account in his name for a minimum period of ……………………… years, which would be adjusted towards loans as per the subsidy scheme.
(6) Applicable in cases of Cash Credit, Overdraft/ Demand Loan (CC, OD/DL) That in case of cash credit, overdraft and demand loan, the Borrower(s) shall on demand forthwith pay to the Bank the outstanding(s) owing to the Bank in respect of the loans inclusive of interest, commissions, costs, charges and expenses. However, in a case where for any reason cash credit or overdraft or demand loan is permitted by the bank at its absolute discretion to be repaid in installments and on such terms as may be stipulated by the conditions as to term loans herein shall apply to the said loan subject to such changes as may be stipulated by the bank.
Provided the Bank at the request of any of the Borrower/s and/or in its absolute discretion may extend the time for repayment from time to time and may convert cash credit facility under PNB Krishi Card/Composite Cash Credit Scheme/crop loan into the Term Loan and the mode of repayment and the rate of interest shall be as stipulated and intimated by the bank to the Borrower/s and the new terms thus stipulated will be binding on the Borrower/s and shall be deemed to have been incorporated in this Agreement and shall form part of this Agreement and the Borrower/s agree that any such extension of time or conversion will not, in any way, absolve any of the Borrower/s from the Borrower/s liability to the Bank in any manner whatsoever and the nature and the extent of the Borrower/s liability and that of the security shall subsist and continue subject to such changes.
Applicable in case of Term Loan (T.L.) - The term loan will be repayable by installments as stipulated in the Fifth Schedule hereinto attached. In the event of any default commi1ted in payment of interest or installment or in the event of occurrence of any event of default the bank will have right to demand the entire amount of principal and interest thereon remaining due and outstanding which will become payable forthwith.
Provided that on the occurrence of any circumstances in the opinion of the Bank hampering repayment of the loan of the repayment period originally provided is found insufficient, the Bank in its absolute discretion may reschedule the schedule of repayment and the new schedule of repayment shall be stipulated and intimated by the Bank to the Borrower(s) and the new terms thus stipulated will be binding on the borrower(s) and shall be deemed to have been incorporated in this agreement and shall form part of this agreement and the Borrower(s) agree(s) that any such rescheduling will not in any way absolve any of the Borrower(s) from the Borrower's liability to the Bank in any manner whatsoever and the nature and the extent of the Borrower(s) liability and the security offered shall subsist and continue subject to modifications and/ or rescheduling.
Event of default: - In one or more of the following happenings, it would be treated as an event of default for this agreement.
(a) Any breach of the terms of this Agreement;
(b) Anyone or more installment(s) are not paid on time;
(c) Interest has not been paid on due date;
(d) if any distress or execution is levied or issued upon or against any part of the property of the borrower and the same is not discharged or vacated within. 14 days or if a receiver is appointed for the borrower(s) business or if any substantial part of the borrower'(s) assets or business shall be deemed to be seized 'or any action by any Government or any other authority is instituted to suspend business or agricultural pursuit of the borrower(s).
(e) if the borrower(s) stop/s payment or cease/s or decide/s to cease to carry on his/their business, agricultural pursuit or dispose of the whole or substantial part of his business or agricultural pursuit. .
(f) If the borrower/s fail/s to maintain the margin.
(g) If the borrower/s commit/s breach of any terms and conditions of amount advanced under PNB Krishi Card/Composite Cash Credit Scheme/Crop loan.
(h) If any other indebtedness or obligation is not discharged when due prior to or on the specified maturity thereof.
(i) If any information furnished by the borrower to the bank is found to be incorrect or incomplete in any material particulars without prejudice to the general powers to recall the loan on demand and irrespective of the installments fixed, in the event of any default as above, the Bank shall have the right:
(a) to recall and recover the entire dues
(b) to suspend any withdrawal to be effected.
(c) take possession of the security so created forthwith and
(d) take any other action as it may deem fit for recovery of its dues and enforcement of its securities.
(7) Lien - The bank shall have the right of lien and set off against any of the balances in the accounts of the borrower(s)/guarantor(s) in accordance with the provisions of this agreement and the law the borrower will not create any charge over any property whether secured or unsecured except with the permission of the bank. The borrower shall not bank with any other Bank. The borrower shall not create any lien on the properties/goods hypothecated to the Bank.
(8) The borrower shall take all steps to get the hypothecated goods/vehicles, etc. registered with the authorities immediately as may-be required under the law and shall submit the proof of such registration to the Bank within 7 days from the date of the registration.
(9) The borrower shall also provide a suitable third party guarantee as and when required.
(10) Right of possession:
In the event of default, the bank will have a -right to take over possession of the securities charged and sell them and recover its dues. The borrowers hereby authorises the bank to act as their attorney/agents for all intents and purposes for effectual implementation of the aforesaid action.
(11) Notice:
Any information/ communication given/made through post/courier at the address last known to the bank will be treated as sufficient service for all intent and purposes.
The contents of the Agreement have been read over and translated into* ……………………………………………………. and explained to Borrower(s) and he/she/they having understood the contents thereof subscribe(s) to these presents.
IN WITNESS WHEREOF the borrower(s) has/have set his/her/their hand(s) to these parents on this the day and year first above written.
Signature/ Thumb impression of borrower/s Place:
…………………………..
Date: ……………………………
THE FIRST SCHEDLE {Referred to above) - Terms and Conditions:
1. That the borrower(s) will at all times maintain a sufficient quantity and market value of the security to provide the necessary margins of security required by the bank wherever applicable.
The Borrower/s undertake to utilise the loan amount solely for the purposes mentioned in the Borrower's said application hereto annexed and further undertakes that all the goods purchased out of the loam amount shall be used exclusively in carrying out of the said business.
2. That the borrower(s) shall not except in the normal course of business but subject to the powers of the bank herein contained, cut, remove/dispose of the security from the place(s) wherever normally they may be kept/preserved, stored without the prior written permission of the bank during the time any money herein mentioned shall, remain outstanding. Such security, if so required by the bank, shall be immediately delivered to the bank.
The borrower/s hereby covenants with the Bank that the borrower/s has/ have not in any way neither hypothecated, charged or encumbered nor will be hereinafter hypothecate, charge or-encumber the said hypothecated goods except with the specific written permission of the Bank.
That all sales realisation and insurance proceeds of other hypothecated goods and/or other moveable assets created out of the bank loan 'shall be held by the borrower/s as the bank's exclusive property for appropriation to the amount due under the loan accounts. The borrower/s shall not effect any sale after the bank has prohibited them from doing so.
3. That the bank without being bound to do so or being liable for any loss on account thereof and without prejudice to the rights and remedies of suit or otherwise shall be entitled to :
(i) Without notice to the borrower(s) and at the borrower(s) risk and expense enter any place(s) where the security may be kept/stored and inspect, value, insure, dispose of and/or take possession thereof.
(ii) Without prejudice to the foregoing on default of the borrower(s) in payment of any money hereby secured or on the non performance of any obligation on the part of the borrower(s) or on the occurrence of any circumstances in the opinion of the bank endangering the security, the Bank shall be entitled to take possession or recover and/or sell by public auction or private contractor otherwise deal with the security and appropriate the proceeds to, the outstanding loans.
(iii) Apply towards the outstanding loans any money in its hand belonging to the borrower(s) and to recover the balance if any, of the loans not withstanding that all or any of the security may not have been realised.
(iv) The Bank shall be entitled to settle compromise, submit to arbitration and deal with any manner with any rights, debts, claims of Borrower(s) relating to the security.
4. That all the security/ies are free and shall be kept free from any charge or encumbrance except those in favour of the Bank.
5. That the borrower(s) shall at all times keep such items of security as are of insurable nature, insured against loss or damage by fire and other risks, as may be required by the bank and shall deliver to the bank all such policies. It shall be also lawful for but not obligatory upon the bank to insure by debit to the borrower(s) aC9ount(s) in respect of the security as are of insurable nature. The proceeds of such insurance shall at the option of the bank either be applied towards replacement of the security or towards the satisfaction of the bank's dues.
The bank shall have the absolute right to adjust, settle, compromise or refer to arbitration any dispute in connection with or arising out of any policy of the insurance and every act of the Bank in this behalf shall be valid and binding on the borrower but shall not impair the Bank's right to recover its dues from the Borrower/s. Provided that the bank shall not incur any liability to the Borrower/s if it fails to lodge any claim under any policy with the company within the time prescribed under such policy or for any reason whatsoever. Nor shall the Bank incur any liability to the Borrower/s for not bringing any suit for recovery of insurance money or allowing such suit to be barred by time.
6. That the borrower(s) shall pay all charges and taxes statutory or otherwise in respect of the security. The bank may also without being bound to do so, pay all such charges and taxes at the cost of the borrower(s), by debit to the borrower(s), account(s).
7. That this agreement is intended to and shall operate as a continuing security for all loans indebtedness and liabilities of the borrower(s) to the bank at all times during the subsistence of the agreement notwithstanding.
(a) The existence of a credit balance or "Nil" balance in the loans accounts at any time or any partial payment or fluctuation of accounts or
(b) Any loans or any part thereof have been repaid either after demand has been made by the bank or otherwise or has not been so repaid on demand.
8. That if the borrower(s) be more than one individual each one or any of them is/are authorised and empowered by the other(s) pf them to admit and acknowledge his/their liability to the bank by any payment into the account(s) or by way of express writing in any manner or otherwise and any such admission and acknowledgement of the liability by one or more of them shall be construed to "have been made on behalf of each of them. That the borrower/s agree/s that their liability to the Bank for the dues on the said account shall be joint and several with authority and right to the bank to settle/compromise give indulgence to any of them reserving its right and remedy against all or any of them.
9. That the borrower(s) hereby gives his/their consent for the loans being recovered as a public demand/money in terms of any legislation relating to recoveries thereof, where such consent is necessary under any legislation.
10. The borrower(s) further agree/s to bear the guarantee fee paid/to be paid under any guarantee scheme in connection with the above said loan/credit facility and it is agreed that guarantee fee shall be debited to the borrower's account and shall be treated as part of the said loan and shall carry interest at the same rate as that of loan and be secured in the same manner as the said loan.
Borrowers - THE SECOND SCHEDULE
(Referred to above)
All the pieces or parcel of land as detailed hereunder (specify here for identification the details like survey number, village name, etc.)
THE THIRD SCHEDULE
(Referred to above)
The herds/flock/fish catch/silk worms and cocoons, etc., short particular whereof are given hereunder:
Borrowers
THE FOURTH SCHEDULE
(Referred to above)
The tools equipment/ fixtures/ boats/ machines, tractor/ power tiller/ tubewell/ electric motors/ diesel engine and other movables connected with and relating to farming/ rearing of cattle and/ or flock/ fishing/ sericulture.
Borrowers
THE FIFTH SCHEDULE
(Referred to above)
Repayment programme for Term Loan granted) Due date ………………….. Amount of installment
Borrowers
