Section 7(2) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
(2)Intensive: The two important factors in declaring an employment as "intensive" under clause (d) of section 130 of the Act are-(i)strenuous nature of the work tending to cause mental or physical strain; and(ii)continuous application to such work with little or no periods of relaxation.Explanation I .-The term "continued concentration" in clause (d) of section 130 is intended to convey that the attention demanded of the railway servant concerned for a particular nature of job should be exclusive not to allow any other thought or idea to enter the mind and must be of such nature as to cause strain (physical or mental or both) upon the railway servant concerned as a result of continuous application to such work over certain period without reasonable periods of respite. Thus, having regard to the entire period of duty and nature of work, the prescribed authority shall, before declaring any employment as "intensive", satisfy itself that the above factors are present in the job concerned. In other words, the prescribed authority shall consider whether the job is of such a character that it demands continued concentration without any reasonable periods of relaxation.Explanation II .-Factor (ii) should be considered to have been satisfied where the periods of rest, inaction or relaxation do not aggregate 6 hours or more in a cycle or 24 hours or one hour or more in a shift of 8 hours.
