Section 2(8) in The Punjab Debtors' Protection Act, 1936
(8)"Trader" means a person who in the regular course of business buys and sells goods or other property, whether movable or immovable, and shall include(i)a wholesale or a retail merchant;(ii)a commission agent;(iii)a broker;(iv)a manufacturer;(v)a contractor;(vi)a factory owner;but shall not include a person who sells his own agricultural produce or cattle or buys agricultural produce or cattle for his own use.
