(1)The Central Government may, subject to such rules as may be made in this behalf, by order prohibit except under a license granted by it-(i)the working of any mine or minerals specified in the order, being a mine or minerals from which in the opinion of the Central Government any of the prescribed substances can be obtained;(ii)the acquisition, production, possession, use, disposal, export or import-(a)of any of the prescribed substances; or(b)of any minerals or other substances specified in the rules, from which in the opinion of the Central Government any of the prescribed substances can be obtained; or(c)of any plant designed or adopted or manufactured for the production, development and use of atomic energy or for research into matters connected therewith; or(d)of any prescribed equipment.
