Section 4 in Textiles (Consumer Protection) Regulation, 1988
(4)"Manufacturer" (in addition to "Producer" and "Processor") also includes a hand processor, namely a person engaged in any ancillary process subsequent to the production of yarn, cloth, top or other textiles, without power or without use of steam generated by a boiler, as defined in clause (b) of Section 2 of the Indian Boiler's Act, 1923 (5 of 1923) and the said expression manufacturer' shall include, a person who causes to manufacture, and its grammatical variation shall be construed accordingly.
