Section 7(3) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
(3)Essentially intermittent: The work of an employee is to be regarded as "essentially intermittent" if his daily duty hours which should be assumed to be twelve hours per day include-(a)one period of inaction of not less than one hour, or two such periods of not less than half an hour each, and(b)various periods of inaction including the period of inaction specified in clause (a) aggregating 50 per cent or more, during which he is not generally called upon to display either physical activities or sustained attention.Note .-In assessing the workload of the "essentially intermittent" classification in accordance with sub-section (b) of section 130, periods of inaction of less than 5 minutes shall be ignored.
