Pledge of goods with Bank against Bills of Lading to secure advances obtained
To
__________ Bank
In consideration of your advancing to us the sum of Rs.__________ or otherwise making or continuing advances or giving us credit or banking facilities we have this ______ day of _________ pledged to you the goods represented by the documents today delivered to you and mentioned in the Schedule hereto the validity of which documents we guarantee. It is understood and agreed that the terms upon which the said advance(s) credit and facilities have been or will be made or given are as follows:
- The goods and the proceeds of all insurances thereon and all sales thereof and all our rights as unpaid sellers thereof shall be a continuing security for the
- The goods are readily saleable and worth at today’s spot prices the amount stated in the schedule. They are free from any lien in your hands except for any unpaid freight landing charges and warehouse rent deducted in the schedule.
- The goods are insured as stated in the schedule and shall be kept insured against such risks and in such amounts as you may from time to time require.
- If the current market value of the goods shall at any time be less than _____ per cent in excess of the said advance or the amount thereof for the time being outstanding we will without notice from you forthwith provide you with sufficient cash or additional security to your satisfaction to restore that margin of value and in the event of our failing to do so or failing to maintain any insurance in accordance with your requirements or failing to pay or provide for the payment of any money or liabilities due to you from us we hereby authorise and empower you to sell the goods or any part thereof or any additional security without notice to us.
- All the terms hereof shall apply to any such additional security as though it had been originally included herein.
- Bills of lading may be accepted in full sets or as presented and your right to repayment shall not be prejudiced or affected by any invalidity insufficiency irregularity or misdescription of or in the documents or goods or any insurance thereon.
SCHEDULE
[Signature of pledgors]
