(3)Without prejudice to the generality of the foregoing provisions, the rules referred to in this section may provide for -(a)the extent to which information in the possession of, or which has been made available to, the person granted a license for purposes of this section, should be regarded as restricted information;(b)the extent to which the area or premises under the control of the person to whom a license has been granted for purposes of this section, should be regarded as a prohibited area;(c)the conditions and criteria for location of any installation or operation of any plant in respect of which a license has been granted or is intended to be granted for the purposes of this section including those necessary for protection against radiation and safe disposal of harmful by-products or wastes;(d)the extent of the licensee's liability in respect of any hurt to any person or any damage to property caused by ionising radiations or any radioactive contamination either at the plant under license or in the surrounding area;(e)provision by licensee either by insurance or by such other means as the Central Government may approve, of sufficient funds to be available at all times to ensure settlement of any claims in connection with the use of the site or the plant under license which have been or may be duly established against the licensee in respect of any hurt to any person or any damage to any property caused by ionising radiations emitted at the plant under license or radioactive contamination either at the plant under license or in surrounding areas;(f)obligatory qualifications, security clearances, hours of employment, minimum leave and periodical medical examination of the persons employed and any other requirement or restriction or prohibition on the employer, employed persons and other persons; and(g)such other incidental and supplementary provisions including provisions for inspection and also for the sealing of premises and seizure, retention and disposal of any article in respect of which there are reasonable grounds for suspecting that a contravention of the rules has been committed, as the Central Government considers necessary.
