Section 2(20) in The Karnataka Money-Lenders Act, 1961
(20)“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.
