(a)in the case of a literary, dramatic or musical work, not being a computer programme,—(i)to reproduce the work in any material form including the storing of it in any medium by electronic means;(ii)to issue copies of the work to the public not being copies already in circulation;(iii)to perform the work in public, or communicate it to the public;(iv)to make any cinematograph film or sound recording in respect of the work;(v)to make any translation of the work;(vi)to make any adaptation of the work;(vii)to do, in relation to a translation or an adaptation of the work, any of the acts specified in relation to the work in sub-clauses (i) to (vi);
