LICENCE TO MAKE ADDITIONS AND ALTERATIONS IN PREMISES

WE THE UNDERSIGNED, ......................, aged _______ etc. and ......................, aged. _______ .etc., who are joint owners in possession of the premises leased under a deed, dated _______, executed by us in favour of ..................., aged _______, etc. subject to the terms thereby granted and covenanted DO HEREBY GIVE OUR LICENCE AND CONSENT to the said........................, to carry out at his cost the additions and alterations in the premises comprised in the said deed of lease as shown on the plan and specification hereto attached and approved by us:

PROVIDED ALWAYS that all the covenants and conditions in the said deed contained shall so far as applicable be considered to apply henceforth to the additions and alterations hereby licensed to be made as well as to the other erections and premises comprised in the said deed.
IN WITNESS whereof we the abovenamed ...............and .................. have hereunto set our hands at _______ this the _______ day of _______, 20 _______

Witness:
1. Sd..............
Sd...................