Paying Guest Agreement
BETWEEN
___________________________
AND
___________________________
Re:
One room in Flat No. _______________________
AGREEMENT
made at ________________ this ____________ day of _____________________ 2000
BETWEEN Mr. ___________________ hereinafter referred to as "the
Owner" of the One Part AND (i) Mr. ____________________ and (ii)
_____________________________ hereinafter referred to as "the Paying
Guest" of the Second Part;
WHEREAS
the Owner is seized and possessed of and is occupying Flat No.____ on the
______ floor of the building named and known as ___________ situated at
____________________ _____________;
AND
WHEREAS the Paying Guest have requested the Owner to allow them use of one
bedroom in the flat in the aforesaid premises for their own use only on a
temporary basis on the terms and conditions hereinafter written.
NOW
THIS AGREEMENT WITNESSETH:
1. The Owner hereby
agrees to permit the Paying Guest to use one bedroom in the aforesaid premises
being Flat No._________ in _______________ situated at
__________________________________________ together with the use of the
attached bathroom, on paying guest basis.
2. This Paying Guest
Agreement shall be for a period of _________________ only commencing from
______________________.
3. The Paying Guest
shall pay an amount of __________________ (Rupees
_____________________________________ only) for every quarter (Three months).
The charges shall include the use of bathroom, and other incidentals and
society charges. The Paying Guest have agreed to pay the entire electricity
bill, less an amount of Rs.200/- (Rupees two hundred) per month.
4. The Paying Guest have
paid at the time of execution hereof a security deposit of Rs.___________
(Rupees ___________________________________ only) which shall remain with the
Owner free of interest, until the termination of this agreement, and shall be
returned to the Paying Guest, subject to any deduction for payments due
hereunder. The Paying Guest shall pay a further sum of Rs._____________ (Rupees
______________________________ only) as Security Deposit on or before
______________.
5. The Owner may allot
to the Paying Guest any of the bedrooms in the said flat for the use of the
Paying Guest and the Owner may change the allocation at any time during the
pendency of the Agreement.
6. The Paying Guest
hereby specifically confirm and agree that they have no right whatsoever to the
said premises nor shall claim to be tenant/sub-tenant or licensees nor shall
claim any other right whatsoever in or to the said premises.
7. It is clearly agreed
and understood that the Paying Guest have not been given any key to the
entrance door of the flat nor even to the room that is allocated to them for
their temporary use from time to time.
8. They Paying Guest may
use the passages in the flat for access to the room and may use the kitchen for
cooking their own food only provided that no disturbance whatsoever is caused
to the use of the kitchen and passages and other portions of the flat by the
Owner and his servants and others.
9. The Paying Guest
shall not cause any disturbance at any time and may permit guests or any
outsider to enter the flat only with the permission of the Owner.
10. In the event that the
Paying Guest misuse any of the facilities in the flat or causes any disturbance
or delays in making payment of the Paying Guest charges, this Agreement shall
stand terminated forthwith and it is hereby specifically agreed and confirmed
that the Owner shall be entitled to enter the room allocated to the Paying
Guest for the time being and to remove all the belongings of the Paying Guest
and dispose of them.
11. This Agreement shall
stand terminated immediately upon the expiry of the period mentioned
hereinabove.
12. The Paying Guest
shall be responsible for any damage caused by them or by any other outsider who
has entered the flat through them to the said flat and to any of the furniture,
fixtures and equipment therein, reasonable wear and tear excepted.
IN
WITNESS WHEREOF the parties hereto have hereunto set and subscribed their
respective hands the day and year first hereinabove written.
SIGNED
AND DELIVERED by the within- )
named
MR. _________________________ )
in
the presence of )
SIGNED
AND DELIVERED by the within- )
named
(i) ________________________ )
and
(ii)____________________________ )
in
the presence of )
-------------------------------------------------------------------------------------------------------------------------
R E C E I P T
Received
this day the sum of Rs._____________ (Rupees ______________________ only) by
cheque bearing No. ____________ and Rs.______________ (Rupees
_________________________________________ only) by Cheque bearing No.
_______________dated _____________ both drawn on _________________ Bank
___________________ Branch from Mr. ________________________ and
Mrs._____________________________, the Paying Guests towards security deposit.
WE
SAY RECEIVED
Mr.
___________________________
