Section 2(4) in The Bengal Money-Lenders Act, 1940
(4)"commercial loan" means a loan advanced to any person to be used by such person solely for the purposes of any business or concern relating to trade, commerce, industry, mining, planting, insurance, transport, banking or entertainment, or to the occupation of wharfinger, warehouseman or contractor or any other venture of a mercantile nature, whether as proprietor or principal or agent or guarantor;Explanation.- Notwithstanding anything contained in any agreement relating thereto, a loan shall not be deemed to be a .commercial loan unless it is in substance a loan to be used solely for any of the purposes referred to in this clause.
