(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)declaring any information not so far published or otherwise made public as restricted information and prescribing the measures to be taken to guard against unauthorised dissemination or use thereof;(b)declaring any area or premises as prohibited area and prescribing the measures to be taken to provide against unauthorised entry into or departure from such prohibited area;(c)reporting of information relating to the discovery of uranium, thorium and other prescribed substances and for payment of rewards for such discoveries;(d)control over mining or concentration of substances containing uranium;(e)regulating by licensing and encouraging by award of concessions including rewards, floor prices and guarantees, mining of and prospecting for other prescribed substances;(f)compulsory acquisition of prescribed substances, minerals and plants;(g)regulating the production, import, export, transfer, refining, possession, ownership, sale, use or disposal of the prescribed substances and any other articles that in the opinion of the Central Government may be used for, or may result as a consequence of, the production, use or application of atomic energy;(h)regulating the use of prescribed equipment;(i)regulating the manufacture, custody, transport, transfer, sale, export, import, use or disposal of any radioactive substance;(j)regulating the transport of such prescribed substances as are declared dangerous to health under sub-section (2) of section 17;(k)developing, controlling, supervising and licensing the production, application and use of atomic energy;(l)fees for issue of licenses under this Act;(m)the manner of serving notices under this Act;(n)generally promoting co-operation among persons, institutions and countries in the production, use, application of atomic energy and in research and investigations in that field.
