(c)in the case of an artistic work,(i)to reproduce the work in any material form including—(A)the storing of it in any medium by electronic or other means; or(B)depiction in three-dimensions of a two-dimensional work; or(C)depiction in two-dimensions of a three-dimensional work;(ii)to communicate the work to the public;(iii)to issue copies of the work to the public not being copies already in circulation;(iv)to include the work in any cinematograph film;(v)to make any adaptation of the work;(vi)to do in relation to an adaptation of the work any of the acts specified in relation to the work in sub-clauses (i) to (iv);
