(c)to declare as "restricted information" any information not so far published or otherwise made public relating to-(i)the location, quality and quantity of prescribed substances and transactions for their acquisition, whether by purchase or otherwise, or disposal, whether by sale or otherwise;(ii)the processing of prescribed substances and the extraction or production of fissile materials from them;(iii)the theory, design, construction and operation of plants for the treatment and production of any of the prescribed substances and for the separation of isotopes;(iv)the theory, design, construction and operation of nuclear reactors;(v)research and technological work on materials and processes involved in or derived from items (i) to (iv);
