Section 2(e) in The Handlooms (Reservation of Articles for Production) Act, 1985
(e)"processor" means a person engaged in any ancillary process subsequent to the production of cloth, such as dyeing, bleaching, mercerising, calendering, embroidering, printing, raising, cloth embossing or any other finishing process, but does not include a, producer, and the expression "process" shall be construed accordingly;
