Section 2(33) in Karnataka Agricultural Produce Marketing Act 1966
(33)"processor" means a person who processes notified agricultural produce by mechanical means;[(33-A) "Processing" means any one or more of a series of treatments relating to powdering crushing paste making decorticating cleaning ripening dehusking parboiling polishing ginning pressing curing or any other manual mechanical chemical or physical treatment to which raw notified agricultural produce or its product is subject to make it fit for use or consumption.] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007]
