Section 2(18) in The Bombay Money-Lenders Act, 1946
(18)"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 wholesale or retail merchant,a commission agent,a broker,a manufacturer;a contractor,a factory owner,but does not include an 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 this clause 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.
