Section 2(i) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975
(i)"artisan" means a person who does not hold any agricultural land and whose main source of livelihood is manufacture or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto, and includes a person who normally earns his livelihood by practicing a craft either by his own labour or by the labour of any member of his family in any rural area;
