Section 2(i) in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976
(i)"rural artisan" means a person whose principal means of livelihood is production or repair of traditional tools, implements and other articles or things used for agriculture or for purposes ancillary thereto, and also a person who normally earns his livelihood by practising a craft either by his own labour or by the labour of the members of his family in a rural area and whose annual household income from all sources does not exceed Rs. 2400/- a year;
