Section 1(g) in The Cotton Textiles (Control) Order, 1948
(g)[] [Substituted by S.O. 1957, dated 24th June, 1966.] "processor" means a person other than a producer having both wet processing and mechanical equipments and engaged in any ancillary process subsequent to the production of cloth or yarn, such as, dyeing, bleaching, mercerising, embroidering, printing, raising, cloth embossing or finishing, by the use of power [as defined in Clause (g) of Section 2 of the Factories Act, 1948 (63 of 1948)],or by the use of steam generated by a boiler [as defined in Clause(b) of Section 2 of the Indian Boilers Act, 1923 (5 of 1923)] and the expression "process" and its grammatical variants shall be construed accordingly;
