- Each of the two breaks mentioned in Section 11 shall be of fifteen minutes' duration. In addition to these fifteen minutes sufficient time shall be allowed at each break to cover the distance from the place of work to the creche or to the place where the children are left by woman while on duty and back, provided it shall not be of less than five minutes and more than fifteen minutes. If any dispute arises regarding the total period of break, the matter shall be referred to the Competent Authority whose decision shall be final and binding.
