Section 2(16) in The Rajasthan Money-Lenders Act, 1963
(16)'trader' means a person who in the regular course of business buys and sells goods or other property, whether movable or immovable, and includes-(a)a whole-sale or retail merchant,(b)a commission agent.(c)a broker,(d)a manufacturer,(e)a contractor, and(f)a factory owner,but does not include ah artisan or a person who sells his agricultural produce or cattle or buys agricultural produce or cattle for his use.Explanation. - For the purposes of clause (16) an 'artisan' means a person who does not employ more than ten workers in a manufacturing process on any one day of the twelve months immediately preceding.
