Agreement for Business Centre

 

THIS AGREEMENT is executed at ____ this the ___ day of ________________

BETWEEN

M/s ________, having its registered office at _________________, carrying on the business of establishing "Business Centre" at ___________, represented by its ________, Mr.____, son of Mr. ___, aged about ___years hereinafter referred to as "The Licensor"'' (Which expression shall, unless it is repugnant to the context, mean and include the successors-in-interest, administrators and permitted assigns) of the One Part

AND

M/s_______. having it's registered office at No: ____________, represented by its General Manager Mr. ____, son of Mr. ___, aged about ___ years herein after referred to as "The Licensee", (Which expression shall, unless it is repugnant to the context, mean and include the successors-in-interest, administrators and permitted assigns.) of the Other Part.

WHEREAS

The Licensor has represented that it has___ sq. feet of vacant premises, in the business Centre with infrastructure to render ___ office facilities to cater the needs of persons who are in need of office space.

The Licensee has approached the Licensor to occupy the said premises and facilities and the Licensor has agreed to grant the same on mutually agreed terms and conditions mentioned hereunder:

NOW THEREFORE IN CONSIDERATION OF THE MUTUAL RIGHTS AND OBLIGATIONS OF THE PARTIES HERETO THIS AGREEMENT WITNESSETH AS FOLLOWS:

This agreement shall be in force for a period of __ months from the date of execution of this Agreement. In case the Licensee commits any breach of the terms of this Agreement, or causes any harm or damage to the premises and the amenities provided, the license hereby granted shall stand terminated without notice

The Licensee shall pay a license fee of Rs.______/- (Rupees ______only) every month on or before ___ day.

The aforesaid Security Deposits shall be returned on the expiry of this agreement or on termination thereof or on the Licensee vacating from the said premises.

Should any part of this Agreement for any reason be declared invalid or impossible of compliance or performance by the parties hereto, such part of the agreement shall not affect the validity of any remaining provisions, which shall remain in full force and effect as if this Agreement had been executed with the invalid portion thereof eliminated.

IN WITNESS WHEREOF the parties hereto have affixed there signatures and seal, on the day, month and year herein above mentioned.

Signed sealed and delivered by Mr. ___ the ______ of ______the Licensor Herein

Signed sealed and delivered by Mr. ___ the ____ of _____ the Licensee Herein}

In the presence of:

(Name, address and signature of Witnesses)

1.

2.

 

RECEIVED the day and the year hereinabove written)

and from the Licensee)

a sum of Rs.___ only)

being security deposit to be paid by the Licensee to the)

Centre by cheque no________and)

dated _____and both drawn on the Bank________)

In the presence of:

(Name, address and signature of Witnesses)

1.

2.